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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(i) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(i)where such land has been acquired by the khot on payment of occupancy price in accordance with the law for the time being in force before the merger such khot,