Section 2(1) in Gujarat Surviving Alienations Abolition Act, 1963
(1)"aghat land" means land originally belonging to a taluqdar of a taluka or estate in the former Kathiawar but sold by him to any person by executing a sale deed before the merger of is taluka or estate, as the case may be, in the former State of Saurashtra under an agreement executed by him in accordance with the Covenant without claiming or accepting privy purse;
