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

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953

(d)"holder" means (except in the expression "inferior holder") a holder of a service inam and includes any person lawfully holding under or through him;