Section 2(3) in Gujarat Surviving Alienations Abolition Act, 1963
(3)"alienation" means-(a)any right in respect of an aghat land enjoyed by in aghat holder immediately before the appointed day,(b)any right in respect of a Taluqdari wanta enjoyed by the holder thereof immediately before the appointed day,(c)any right, with or without any condition of service, in respect of any other land, village or portion of a village and consisting of-(i)any proprietary interest in the soil coupled or not coupled with exemption from the payment of the whole on part of the land revenue, or(ii)a right only to the land revenue or a share of land revenue of the land, village or portion of a village,enjoyed by the holder thereof for the time being and subsisting immediately before the appointed day in limitation of the right of the State Government to assess the land or village or portion of a village to land revenue in accordance with the Code, whether by virtue of an express grantor recognition as a grant by the ruling authority for the time being or otherwise, or(d)any right to any cash allowance or allowance in kind, by whatever name called, payable by the State Government and enjoyed by any person immediately before the appointed day;
