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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(c) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(c)the right of a superior holder, in limitation of the right of the State Government to assess inamiland or special tenure land to land revenue, not to be assessed at all or beyond a specific limit, shall be extinguished;