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

State of Maharashtra - Subsection

Section 2(1)(f) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953

(f)"service inam" means-
(i)a grant of village, portion of a village, land or total or partial exemption from land revenue held for service useful to the community and entered in the alienation register kept under section 53 of the Code as "Class VI - village servants useful to village communities";
(ii)a grant of money or land revenue including anything payable as cash allowance on the part of the State Government of service useful to the community;