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[Cites 0, Cited by 1] [Section 2(3)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3)(d) in Gujarat Surviving Alienations Abolition Act, 1963

(d)any right to any cash allowance or allowance in kind, by whatever name called, payable by the State Government and enjoyed by any person immediately before the appointed day;