Section 3(20) in The Bombay Land Revenue Code, 1879
(20)"alienated". - "alienated" means transferred in so far as the rights of [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to payment of the rent or land revenue are concerned, wholly or partially, to the ownership of any person;
