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

State of Gujarat - Subsection

Section 2(15) in Gujarat Surviving Alienations Abolition Act, 1963

(15)"inferior holder" moans a person who is in possession of an alienated land whether by inheritance or succession or valid transfer under the tenancy law or otherwise and holds such land not on payment of rent but on payment of assessment in cash or kind to the alienee or jiwaidar;