Section 2(1) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958

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

(1)"land tenure" means -

(a)taluqdari tenure,

(b)kauli and katuban tenure,

(c)personal inam,

(d)service inam,

(e)jagir,

(f)alienation,

(g)bhil naik inam, or

(h)political inam,

within the meaning of the relevant Land Tenure Abolition law;

Legal Document View