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[Cites 0, Cited by 0] [Section 261(1a)] [Section 261] [Entire Act]

State of Maharashtra - Subsection

Section 261(1a)(e) in Maharashtra Land Revenue Code, 1966

(e)[ words and expressions used but not defined in this Chapter shall have the meanings respectively assigned to them in the City Tenures Abolition Act.] [Clause (1a) and (aa) were inserted and clause (e) was added by Maharashtra 44 of 1969, section 20, Second Schedule.]