Section 2(6)(a) in Gujarat Devasthan Inams Abolition Act, 1969

[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6)(a) in Gujarat Devasthan Inams Abolition Act, 1969

(a)of a village, portion of a village or land, whether such grant be-

(i)of soil with or without exemption from payment of land revenue, or

(ii)of assignment of the whole of the land revenue of the village, portion of the village or, as the case may be, land, or of a share of such land revenue, or

(iii)of total or partial exemption from payment of land revenue in respect of any land; or

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State of Gujarat - Subsection

Section 2(6)(a) in Gujarat Devasthan Inams Abolition Act, 1969