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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Personal Inams Abolition Act, 1953

(1)All inam villages or inam lands are and shall be liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder and the provisions of the Code and to the rules relating to unalienated land shall apply to such lands.