Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(4)(iii) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954 (iii)whether any person is a permanent holder,