Section 2(6) in Gujarat Devasthan Inams Abolition Act, 1969
(6)"Devasthan inam" means an inam consisting of a grant or recognition as a grant-(a)of a village, portion of a village or land, whether such grant be-(i)of soil with or without exemption from payment of land revenue, or(ii)of assignment of the whole of the land revenue of the village, portion of the village or, as the case may be, land, or of a share of such land revenue, or(iii)of total or partial exemption from payment of land revenue in respect of any land; or(b)of cash allowance or allowance in kind by whatever name called, by the ruling authority for the time being for a religious or charitable institution and entered as such in the alienation register kept under section 53 of the Code or in any other revenue record or public record maintained in respect of alienations or determined as such by a decision under section 5 of the Gujarat Surviving Alienations Abolition Act, 1963 (Gujarat XXX-III of 1963), but does not include-(i)revenue free sites' granted by a competent authority for the construction of schools, colleges, hospitals, dispensaries or other public works from which no profit is intended to be derived, or(ii)any alienation to which the provisions of the Gujarat Surviving Alienations Abolition Act, 1963 (Gujarat XXX-III of 1963) or of any of the laws specified in the Schedule thereto apply;
