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

State of Maharashtra - Subsection

Section 2(1)(v) in Maharashtra Inferior Village Watans Abolition Act, 1958

(v)"existing watan law" includes any enactment, ordinance, rule, by-law, regulation, order, notification, Vat-Hukum or any other instrument having the force of law, relating to inferior village watans which may be in force immediately before the appointed date in the local area in which the remaining provisions of this Act come into force under sub-section (4) of section 1;