Section 2(2) in The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(2)"Bandhijama village" means a village specified in Schedule I which is liable to a fixed and immutable assessment, known as Udhad Bandhijama, Bandhijama, Udhad Jamabandhi or Judi, such assessment being not liable to be enhanced in accordance with the provisions of the Code;
