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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(G) in The Exemptions from Land-Revenue (No. 1) Act, 1863

(G)the word "transfer" shall, for the purposes of this Act, be taken to mean the permanent alienation of land by assignment, gift, sale, deed or other instrument, or otherwise, howsoever, and also mortgage of the same under which possession shall have passed or is to pass, to the mortagagee.