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

State of Maharashtra - Subsection

Section 2(c) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(c)"Guzarayab" means a person who under a lawful order passed before the commencement of this Regulation is entitled to a maintenance allowance from the income of a Jagirdar or Hissedar or of a Jagir;