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

State of Gujarat - Subsection

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

(I)a tenure commonly known is Kutch as Vaghela Jagir on which a village portion of a village or land is held by a person and whereby under usage or custom or otherwise, such village, portion or land is held by such person as his private property totally or partially exempt from payment of land revenue, and