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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(b) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(b)in relation to the merged territories of Bhor, Watani Khoti tenure on which a khoti village is held in accordance with the provisions of the Khoti Settlement Act, 1880, as applied to the State of Bhor;
(xii)"khoti village" means a village specified in the Schedule;
(xiii)"khot's dues" means-