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

State of Gujarat - Subsection

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

(II)a tenure on which any village, portion of a village or land is held in his own State, by the Ruler of the former Indian State of Kutch as his private property before merger, and recognised as such after merger, being property which is totally or partially exempt from the payment of land revenue;