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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(1)all Jagirs Abolition Officers appointed for the districts of Banaskantha, Sabarkantha, Baroda and Panchmahals in pursuance of Government Resolution, Revenue Department, No JHR 1055, dated the 1st June, 1955; and