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

State of Gujarat - Subsection

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

(xix)"Sub-inam" means a tenure on which land is held as Dharmada Kamipasa or Varduka land or, otherwise under a grant made by an inamdar but does not include land held for service as revenue or police patel under a grant made by the inamdar;