Section 2(3)(c) in Gujarat Surviving Alienations Abolition Act, 1963

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State of Gujarat - Subsection

Section 2(3)(c) in Gujarat Surviving Alienations Abolition Act, 1963

(c)any right, with or without any condition of service, in respect of any other land, village or portion of a village and consisting of-

(i)any proprietary interest in the soil coupled or not coupled with exemption from the payment of the whole on part of the land revenue, or

(ii)a right only to the land revenue or a share of land revenue of the land, village or portion of a village,