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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(14) in Gujarat Patel Watans Abolition Act, 1961

(14)"unauthorised holder" means a person in possession of a watan land without any right or under a lease, mortgage, sale, gift or any other kind of transfer thereof, which is null and void under the existing watan law;