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

State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(e)"Paragana watan" means a watan appertaining to the office of a hereditary District (Paragana) Officer in respect of which a commutation settlement has been effected and includes the Deshpande watan of the Nimbayat mahal in Malegaon taluka of the Nasik District [and the Deshmukh watan of the Borpada Village in the Navapur Taluka of the West Khandesh District] [These words were inserted by Bombay 50 of 1955, Section 3.];