Section 2(2)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

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

State of Maharashtra - Subsection

Section 2(2)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(b)held by a Ruler of a former Indian State merged in the [pre-Reorganisation State of Bombay] [These words were substituted for the words 'State of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] as jagir in his own State before the merger and recognised after the merger as of his ownership, use and enjoyment as his private property under the merger agreement, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 2(2)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954