Section 2(1)(c) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

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

(c)In the case of special tenure land, the person having the highest title under the State Government to such land;

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