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

State of Gujarat - Subsection

Section 2(2)(xvii) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(xvii)"secured debt" means a debt due from an inamdar which is lawfully subsisting at the commencement of this Act and which is secured by a mortgage of, or charge on, the inam village or land held as inam or sub-inam;