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

State of Maharashtra - Subsection

Section 2(1)(xiv) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(xiv)"special tenure" means the tenures in the City of Bombay known as pension and tax tenure, quit and ground rent tenure foras tenure and sanadi tenure, on which land is held, and which is entered as such in the registers and rent rolls maintained under section 305 of the Code;