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

State of Maharashtra - Subsection

Section 2(3) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(3)References in this Act to the incidents of jagirs shall, notwithstanding the Abolition of the jagirs by this Act be construed as references to the incidents as they were in force immediately before the appointed date.