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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 Restoration Of Lands To Scheduled Tribes Act, 1974

(l)“non-Tribal-transferee” includes his successor-in-interest; and if he or his successor has, on or after the 15th day of March 1971, transferred land in favour of any person, whether a Tribal or non-Tribal, includes also such persons.