Section 3(1)(ii) in The Bombay Inams (Kutch Area) Abolition Act, 1958

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State of Gujarat - Subsection

Section 3(1)(ii) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(ii)whether any inam or sub-inam is a grant of the soil, or an assignment of land revenue, or both, or is a grant of the total or partial exemption from payment of land revenue, [ * * *] [The word 'or' was deleted by Gujarat 23 of 1965, section 3, Schedule 2 ]

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State of Gujarat - Subsection

Section 3(1)(ii) in The Bombay Inams (Kutch Area) Abolition Act, 1958