Section 332 in Maharashtra Land Revenue Code, 1966
332. Holders of land in alienated villages.
- When a survey settlement has been introduced under the provisions of Section 331 or of any law for the time being in force, into an alienated village, the holders of all lands to which such settlement extends shall have the same rights and be affected by the same responsibilities in respect of the lands in their occupation as holders of land in unalienated villages have, or are affected by, under the provisions of this Code, and all the provisions of this Code, relating to holders or land in unalienated villages shall be applicable, so far as may be, to them.
