Section 2(2)(x) in The Bombay Inams (Kutch Area) Abolition Act, 1958

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

(x)"inamdar" means the holder of an inam and includes his co-sharer, and also any person lawfully holding an inamdar or through him;

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