Section 2(1)(e) in The Maharashtra Personal Inams Abolition Act, 1953

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Personal Inams Abolition Act, 1953

(e)"personal inam" means,-

(i)a grant of a village portion of a village, [land (including any share in the revenues of a village or any portion thereof or land) or] [This portion was substituted and deemed always to have been substituted for the words 'land or' by Maharashtra 43 of 1961, Section 2.] total or partial exemption from the payment of land revenue entered as personal inam in the alienation register kept under section 53 of the Code;

(ii)a grant of money or land revenue including anything payable as a cash allowance on the part of the State Government in respect of any right, privilege, perquisite or office and entered as class I, II, III, IV or V in the records kept under the rules made under the Pensions Act, 1871.

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Personal Inams Abolition Act, 1953