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

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Personal Inams Abolition Act, 1953

(d)"inam village" or "inam land" means a village or portion of a village or land, as the case may be, held by person under a personal inam;