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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)"alienated land" means land which immediately before the coming into M p force of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950,(Madhya Pradesh I of 1951) was alienated land as defined m sub-section (1) of section 8 of the Berar Alienated Tenancy Tenancy Law, 1921 and in clause (2) of section 2 of the Berar Land Revenue Code, 1928;