Section 2(1)(a) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

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State of Maharashtra - Subsection

Section 2(1)(a) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(a)"alienation" means a grant or recognition as a grant,-

(i)of a village, portion of a village or land to any person, whether such grant be of soil with or without exemption from payment of land revenue or of assignment of the whole or a share of land revenue thereof;

(i)the right to receive the amount payable to jagirdar or hissedar under the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli, being a right continued under the India and Hyderabad (Exchange of Enclaves) Order, 1950;

(ii)the right to hold the office of the patwari of any village held hereditarily and the liability to render service appertaining to that office;

(ii)of total or partial exemption from payment of land revenue to a person in respect of any land held by him; or

(iii)of a cash allowance to any person, by whatever name called, by the ruling authority for the time being, and includes-

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State of Maharashtra - Subsection

Section 2(1)(a) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965