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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(a) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(a)khot's profit out of the rent paid to a khot by an occupancy tenant of khoti land in the merged territories of Janjira in accordance with the term of the sanad [granted to the khot or as shown in any settlement register (known as botkhat) maintained under the Khoti Settlement Act, 1880, and] [This portion was substituted for the words 'granted to the Khot, and' by Maharashtra 42 of 1963, Section 2(b).]