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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)For the purposes of sub-section (1) the extent and boundaries of the home-farm of a Jagirdar or Hissedar shall be such as the Jagir Administrator may by order determine :Provided that no forest or waste land shall be included in any home-farm.