Section 2(2)(vi) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

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State of Maharashtra - Subsection

Section 2(2)(vi) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(vi)"jagir" means the grant by or recognition as a grant by, the ruling authority for the time being before the merger of a village, a group of villages or a portion of a village, whether such grant is of the soil or an assignment of land revenue or both, and includes villages, groups or portions of villages-

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State of Maharashtra - Subsection

Section 2(2)(vi) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954