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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)"Superior holder" means a person who immediately before the coming into force of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, I950,(Madhya Pradesh I of 1951) held alienated land and who became an occupant under section 68 of that Act and hm become a Bhumiswami under section 146 of the Code and include his successor-in-interest.