Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(12) in Maharashtra Land Revenue Code, 1966 (12)"to hold land" or "to be a land-holder or holder of land" means to be lawfully in possession of land, whether such possession is actual or not;
