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[Cites 0, Cited by 0] [Section 2(10A)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(10A)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)who immediately before the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (hereinafter called "the Amending Act, 1955"),-
(i)holds and as mulgenidar or mirasdar; or
(ii)by custom, agreement, or the decree or order of a Court holds the land on lease permanently; or