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

State of Maharashtra - Subsection

Section 2(1)(iii) in Maharashtra Inferior Village Watans Abolition Act, 1958

(iii)"Code" means in relation to the pre-Reorganisation State of Bombay, excluding the transferred territories, the Bombay Land Revenue Code, 1879, and in relation to the Hyderabad area of the State of Bombay, the Hyderabad Land Revenue Act, 1317 F.;