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

State of Maharashtra - Subsection

Section 2(11) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(11)words and expressions used in this Act, but not defined have the meaning assigned to them in the [relevant Code] [These words were substituted for the words and figures 'Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(2)(f).];