Section 2(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 2(1)] [Section 2] [Entire Act]

(b)in the case of inami land held under the Second Inam grant, the person holding land from the inamdar, and in other cases the inamdar; and

Legal Document View