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

State of Maharashtra - Subsection

Section 2(1)(xiii) in Maharashtra Inferior Village Watans Abolition Act, 1958

(xiii)"watan property" means the moveable or immoveable property held acquired or assigned under the existing watan law for providing remuneration for the performance of the duty appertaining to an inferior village hereditary office and includes a right under the existing watan law to levy customary fees or perquisites in money or in kind whether at fixed times or otherwise and also includes cash payments in addition to the original watan property made voluntarily by the State Government and subject periodically to modification or withdrawal;