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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(i) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(i)seven times the amount of the cash allowance or of the value of the allowance in kind, as the case may be, if the alienation was hereditary without being subjected to deduction or cut at the time of each succession;