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 0] [Section 2(2)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(2)(b) in Gujarat Devasthan Inams Abolition Act, 1969 (b)where no assessment was so fixed on the land, the amount which would have been fixed as assessment on the land under section 52 of the Code;