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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(x) in Maharashtra Inferior Village Watans Abolition Act, 1958

(x)"unauthorised holder" means a person in possession of a watan land without any right or under a lease, mortgage, sale, gift or any other kind of alienation thereof which is null and void under the existing watan law;