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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(ii) in The Maharashtra Bhil Naik Inams Abolition Act, 1955

(ii)in the case of land, which is not uncultivated on the appointed date and is in the possession of an inferior holder on payment of annual assessment ore to the inamdar such inferior holder,