Section 3(1)(b) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(b) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

(b)

(i)an estate-holder in respect of any land which is in his actual possession as an estate-holder or is in the possession of any person who holds the same through or under him and who is not a permanent holder, and

(ii)a permanent holder.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(1)(b) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951