Section 8(4)(a) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

(a)sales of land in the revenue division during the period of fifteen years immediately preceding the 2nd day of December 1957;

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