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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(3)in the case of Sarkari land-
(i)the tenant in possession of such land, and
(ii)if there be no tenant in possession of such land, the khot or the co-sharer, as the case may be, and