Section 2(1)(i) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

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State of Maharashtra - Subsection

Section 2(1)(i) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(i)"alienation" means a grant or recognition as a grant-

(I)of a village, portion of village or land to any person, whether such grant be of soil with or without exemption from payment of land revenue or of assignment of the whole or a share of land revenue thereof,

(II)of total or partial exemption from payment of land revenue to a person in respect of any land held by him, or

(III)of cash allowance or allowance in kind to any person by whatever name called,

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State of Maharashtra - Subsection

Section 2(1)(i) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955