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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Vindhya Province - Subsection

Section 6(1)(d) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(d)all revenues, rents, cesses or other dues for the agricultural year in which the date of resumption falls recovered by the Jagirdar before the said date or by the State Government after the said date shall, after deducting therefrom the expenses of collection at the rate of 10 per cent be rateably distributed between the Jagirdar and the State Government, the amount to be distributed bearing to the total amount recovered during the agricultural year the same proportion which the period before the date of resumption or [the] [Inserted by Act 1 of 1954 Section 7.] said date, bears to the whole of the agricultural year;