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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(e) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(e)the sums payable under the rules for the settlement of the saranjams of the Feudatory Jagirdars of Kolhapur published in Government Notification in the Political and Services Department, No. FCK. 1053, dated the 19th April, 1954;