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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(f) in The Bombay Revenue Jurisdiction Act, 1876

(f)[Subs. by the Adaptation of Indian Laws Order in Council, for “claims against the Crown”][claims against [Government-Subs. by the Adaptation of Laws Order, 1950, for “Crown”]]- to hold land wholly or partially free from payment of land-revenue, or to receive payments charged on or payable out of the land-revenue, or to set aside any cess or rate authorized by Government under the provisions of any law for the time being in force, or respecting, the occupation of waste or vacant land belonging to Government;