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Bhopal State - Section

Section 55 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

55.

(1)Inspection of all documents, statements and registers maintained under the Act or these rules shall be allowed on application to the Jagir Commissioner during office hours on working days on payment of the same fees as are prescribed for the inspection of revenue records, statements and registers under the rules in force for the time being.
(2)Copies of such documents, statements and registers may be issued under the orders of the Jagir Commissioner passed on the application of the party concerned on payment of the same fees as are prescribed for the issue of copies of the revenue records, registers and statements under the Revenue Department's rules in force for the time being.