Section 2(22) in Gujarat Surviving Alienations Abolition Act, 1963
(22)"watan" means an alienation held for any service useful to Government other than service appertaining to the office of a revenue or police pate and service appertaining to the office of an inferior village servant within the meaning of the Bombay Inferior Village Watans Abolition Act, 1958; (Bom. I of 1959)
