Section 2(1)(v) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

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

(v)"Fazindari land" means land held by a Fazindar and entered as such in the registers and rent rolls maintained under section 305 of the Code;

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