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

State of Maharashtra - Subsection

Section 2(1)(ii) in The Maharashtra Bhil Naik Inams Abolition Act, 1955

(ii)"Bhil Naik Inam" means the grant of a village or land for service useful to Government on political considerations in accordance with the terms and conditions specified in Government Resolution in the Revenue Department No. 5763, dated the 19th August 1902 and entered in the alienation register kept under section 53 of the Code as "Class VI-Village servants useful to Government" and includes the land granted in Marod village of Navapur taluka under Government order in the Revenue Department No. 288, dated the 11th January, 1919;