Section 2(1)(g) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(g)"relevant Code" means-

(i)in relation to the Bombay area of the State, the Bombay Land Revenue Code, 1879;

(ii)in relation to the Hyderabad area of the State, the Hyderabad Land Revenue Act;

(iii)in relation to the Vidarbha region of the State, the Madhya Pradesh Land Revenue Code, 1954;

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