Section 2(7) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(7)"Ugadia tenure" means a tenure prevailing in certain parts of the Broach district on which land is held on payment to the State Government of a fixed and immutable assessment, such assessment being not liable to be enhanced in accordance with the provisions of the Code, except on a breach of the conditions annexed to the tenure.
