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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(a) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(a)the commutation settlement in respect of which provides expressly that the land appertaining to the watan shall be alienable without the sanction of the State Government; or