Section 4(2) in Gujarat Surviving Alienations Abolition Act, 1963
(2)For the purposes of this section a Devasthan inam or an inam held by a religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being for a religious or charitable institution and entered as such in the revenue record or any public record maintained in respect of alienations or determined as such by a decision under section 5 but does not include an alienation held for feeding poor people or birds or feeding animals otherwise than in a Paujrapole or an alienation commonly known as a Tajia or Tabut grant for the purposes of tajias in connection with the Moharam festival.
