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

State of Gujarat - Subsection

Section 2(9) in Gujarat Devasthan Inams Abolition Act, 1969

(9)"inferior holder" means a person who is in possession of a Devasthan land whether by inheritance, or succession or valid transfer under the tenancy law or otherwise and who, being liable to pay assessment in cash or kind, holds such land, whether on payment of assessment or not;