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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(l) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(l)"unauthorised holder" means a person in possession of land (forming part of a community service inam or watan) without any right, or in possession under a lease, mortgage, sale, gift, or any other kind of alienation which is null and void under any law for the time being in force or the terms and conditions if any, regulating such inam or watan;