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[Cites 0, Cited by 1] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(b) in The Maharashtra Personal Inams Abolition Act, 1953

(b)an inferior holder holding inam land on payment of annual assessment only shall primarily be liable to the State Government for the payment of land revenue due in respect or such land held by him and shall be entitled to all the rights and shall be liable to all obligations in respect of such land as an occupant under the Code or the rules made thereunder or any other law for the time being in force.