Section 4 in Gujarat Surviving Alienations Abolition Act, 1963
4. Act not to apply to certain kinds of alienations.- (1) Nothing in this Act shall apply to-
(a)Dovasthan inams or inams held by religious or charitable institutions,(b)any pension granted to an ex-servant of a former Indian State in cosi-deration of the service rendered by him to such State or paid to a retired servant of a Provincial Government or State Government in accordance with the conditions of service applicable to him,(c)revenue free sites granted by a component authority for the time being for the construction of schools, colleges, hospitals, dispensaries or other public works from which no profit is intended to be derived,(d)any land tenure or cash allowance or allowance in kind to which the provisions of any of the laws specified in the Schedule apply and(e)grants of land made and exemptions from payments of the whole or part of the land revenue granted accordance with the provisions of the Code.(2)For the purposes of this section a Devasthan inam or an inam held by a religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being for a religious or charitable institution and entered as such in the revenue record or any public record maintained in respect of alienations or determined as such by a decision under section 5 but does not include an alienation held for feeding poor people or birds or feeding animals otherwise than in a Paujrapole or an alienation commonly known as a Tajia or Tabut grant for the purposes of tajias in connection with the Moharam festival.
