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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(1)The assessment of lands held immediately before the appointed day oninami tenure (not being lands held under the Second Inam grant) or special tenure, in each revenue division, shall be fixed in the manner-provided in this section.