Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(5) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959 (5)"Udhad tenure" means the tenure on which Udhad land is held partially exempt from payment of land revenue;
