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

State of Maharashtra - Subsection

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

(ii)"authorised holder" means a person in whom vests the ownership of a watan land which has been validly alienated permanently by the watandar whether by sale or gift or otherwise, under the existing watan law;