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

State of Maharashtra - Subsection

Section 2(3) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(3)References in this Part to the incidents of patel watans shall, notwithstanding the abolition of those watans, be construed as references to the incidents as they were in force immediately before the appointed day.