Section 4(1)(d) in Maharashtra Khoti Abolition Act, 1950

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State of Maharashtra - Subsection

Section 4(1)(d) in Maharashtra Khoti Abolition Act, 1950

(d)

(i)in the case of khoti nisbat land, any tenant in possession of the land; and

(ii)if there be no tenant in possession of such land, the khot;