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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(d) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(d)the redemption of assessment or rent of special tenure lands on payment of sum not exceeding thirty years' assessment or rent, made before the appointed day shall be set aside; and such lands shall cease to be held free from assessment; and