Section 4(1)(b) in Gujarat Devasthan Inams Abolition Act, 1969

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)whether any Devasthan inam consists of -

(i)merely a total or partial exemption from payment of land revenue, or

(ii)a grant of soil, with or without exemption from payment of land revenue, or

(iii)assignment of land revenue of a village, portion of village or land or a share in such land revenue, or

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