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

State of Gujarat - Subsection

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

(xviii)"service inam" means a tenure on which land other than Kamipasa land is held for the purpose of performing service useful to Government or to the village community, and includes an inam held for such service although such service has ceased to be demanded but does not include an inam held for service as revenue or police patel;