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

State of Gujarat - Subsection

Section 2(8) in Gujarat Devasthan Inams Abolition Act, 1969

(8)"forest land" means any Devasthan land or part thereof declared as forest under section 34A of the Indian Forest Act, 1927 (XVI of 1927) before the appointed day, provided such declaration was in force immediately before the appointed day;