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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(20) in Hyderabad General Clauses Act, 1308F

(20)the words "immovable property" shall include land, rights of benefits arising out of land and all things attached to the earth, or permanently fastened to any thing attached to the earth so long as it is thus attached or fastened;