Section 2(18) in Gujarat Patel Watans Abolition Act, 1961
(18)"watan property" means the movable or immovable property held, acquired or assigned under the existing watan law for providing remuneration for the performance of the duty appertaining to a hereditary patelship and also includes cash payments in addition to the original watan property made vountarily by the State Government and subject periodically to modification or withdrawal;
