Section 4(1) in Gujarat Devasthan Inams Abolition Act, 1969
(1)If any question arises -(a)whether any village, portion of a village or land, is held under a Devasthan inam, or.(b)whether any Devasthan inam consists of -(i)merely a total or partial exemption from payment of land revenue, or(ii)a grant of soil, with or without exemption from payment of land revenue, or(iii)assignment of land revenue of a village, portion of village or land or a share in such land revenue, or(c)whether any person is an inamdar, authorised holder, unauthorised holder or inferior holder.the State Government shall after giving an opportunity to the parties to be heard and holding a formal inquiry decide the question:Provided that the State Government may authorise any officer (hereinafter in this section referred to as "the authorised officer") to decide in the like manner questions arising under clause (a), (b) or (c).
