Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(5B)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(5B)(ii) in Maharashtra Land Improvement Schemes Act, 1942 (ii)in the Vidarbha region of the State of Maharashtra, the Bombay, Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958; and