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Bombay Presidency - Section

Section 5 in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955

5. Liability of alienated lands to payment of land revenue. - Subject to the other provisions of this Act all alienated lands are and shall be liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder and the provisions of the Code and rules relating to unalienated lands shall apply to such lands.