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

State of Maharashtra - Subsection

Section 2(2)(xv) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(xv)"non-proprietary jagir" means a jagir which consists of a right in the jagirdar to appropriate as incident of the jagir, land revenue or rent due to Government from persons holding land in a jagir village, but which does not consist of any right of interest in the soil;