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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1)(b) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(b)for so long as the village has not been brought under survey and settlement, in accordance with the terms and conditions prevailing immediately before the appointed day.