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] [Entire Act] State of Maharashtra - Subsection Section 2(2) in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949 (2)all the incidents of the said tenures attaching to any land held on such tenures shall be deemed to have been extinguished;
