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

State of Gujarat - Subsection

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

(2)"authorised holder" means a person in whole the ownership of a watanland, validly alienated permanently by the watandar, whether by sale, gift or otherwise under the existing watan law, vests;