Section 4(1)(b) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)the right of an inamdar to recover land revenue in respect of inami land under the second Inam grant shall be extinguished;

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