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

State of Maharashtra - Subsection

Section 4(2)(ii) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(ii)shall be held free from payment of land revenue, if no such cess, rent or assessment is payable in respect there of immediately before the appointed day.