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

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967

(b)the tenure of the holding, whether/ alienated or unalienated, and in case of an unalienated holding, whether held as occupant Class I, Class II or Government lessee;