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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(ii) in The Bombay Inferior Village Watans Abolition Rules, 1959

(ii)for the extinguishment of the right to annual cash allowance or other annual payment of money (not by the rent of resumed watan lands) made by the State Government to the watandar under the existing watan law.