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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(vi) in Maharashtra Inferior Village Watans Abolition Act, 1958

(vi)"inferior village hereditary office" means every village office of lower degree than that of a revenue or police patel or village accountant held hereditarily under the existing watan law for the performance of duties connected with the administration or collection of the public revenue of a village or with the village police or with the settlement of boundaries or other matters of civil administration of a village and includes such office even where the services originally appertaining to it have ceased to be demanded;