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

State of Maharashtra - Subsection

Section 2(2)(xvi) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(xvi)"permanent holder" means a person who holds land in a jagir village or who holds Jiwai land in such village from a cadet of a jagirdar's family, not on payment of rent but on payment of assessment, in case or kind, to the jagirdar or to such cadet as the case may be, and includes any person holding such land through or from such person;