Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(1)(c) in Gujarat Devasthan Inams Abolition Act, 1969 (c)whether any person is an inamdar, authorised holder, unauthorised holder or inferior holder.