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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(b) in The Maharashtra Personal Inams Abolition Act, 1953

(b)the provisions of the enactments specified in Schedule II shall cease to apply to all inam villages or inam lands and to Inamdars.