Section 5(1)(c) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

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State of Maharashtra - Subsection

Section 5(1)(c) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(c)in the case of Jiwai land held by a cadet of the jagirdar's family,-

(i)if such land is in the possession of the cadet and cultivated by him personally or is in the possession of a person other than a permanent holder, holding through or from the cadet, such cadet, and

(ii)if such land is held by a permanent holder, such permanent holder, and

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State of Maharashtra - Subsection

Section 5(1)(c) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954