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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(a) in Maharashtra Hereditary Offices Act, 1874

(a)the area of the lands, the survey number and assessments, the quit­rent leviable, and the net revenue alienated by [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]];