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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

(2)The right to recover assessment in respect of any land held by a permanent holder and the right of reversion or lapse, if any, in respect of such and under the terms of the kowl shall be deemed to have been extinguished.