Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Vindhya Province - Section Section 15 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) 15. Grain-rented (Batal or Bhag) holdings may be assessed to cash rents at the village rate.
