Section 2(4) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958

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

(4)"tenure-land" means-

(a)taluqdari land,

(b)kauli or katuban land,

(c)inam land,

(d)jagir land,

(e)service inam land,

(f)alienated land, or

(g)land held as political inam,

within the meaning of the relevant Land Tenure Abolition law.

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