Section 4(c) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(c)all other kinds of property referred to in section 37 of the Code situate in an estate which is not the property of any individual or an aggregate or persons legally capable of holding properly other than the estate-holder and except in so far as any rights of persons may be established in or over the name and except as may be otherwise provided by any law for the time being in force, together with all rights in or over the same or appertaining thereto,
