Section 2(20) in Gujarat Surviving Alienations Abolition Act, 1963
(20)"Taluqdari wanta" means an alienation comprising of a wanta belonging to a Taluqdar in so for as it is not affected by the Bombay Taluqdari Tenure Abolition Act, 1949 (Bom. XLII of 1949) and the Bombay Personal Inanta Abolition Act, 1952;
