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

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State of Gujarat - Subsection

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

(ix)"inam" means a tenure commonly known in Kutch as Girasdari, Mulgiras, Jagiri, Bhayati, Chakariat, Danodi, Dharmada, Khcrati, Varduka, Kamipasa or by other name (including service inam but not including the tenure on which land is held for service as revenue or police patel) under a grant, or recognition as a grant-

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State of Gujarat - Subsection

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