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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(iii) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(iii)in the case of any other Barkhali land other than Devasthan and Pirasthan and or land held for service useful to Government, the holder of such land,