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

State of Gujarat - Subsection

Section 2(2)(xx) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(xx)"Varduka land" means land held by a person belonging to the communities in the village specified in the Schedule, on payment of a fixed sum as land revenue, assessed either on the inam village as a whole or on any holding comprising the inam, and on condition that such land shall revert to the grantor or his successor-in-interest on the failure of the heirs male of the body of such person or on the happening of a definite event;