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

State of Maharashtra - Subsection

Section 2(1)(m) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(m)"watan property" means the movable and immoveable property held, acquired or assigned under the existing watan law for providing remuneration for the performance of the duty appertaining to the hereditary office of patel of a village, and includes cash payments made voluntarily by the State Government and subject to periodical modification or withdrawal.