Section 9 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
9. [ Contracts and agreements entered into after the enforcement of this Act not to be recognised for certain purposes. [Substituted by Act 1 of 1954 Section 4.]
- Any contract or agreement made between a Jagirdar and any person on or after the date of the commencement of this Act, which has the effect directly or indirectly of entitling any Jagirdar to receive, on account of compensation, an amount higher than what the transferor Jagirdar, but for the contract or agreement, be entitled to receive for the same property under this Act, shall not be recognised for the purposes of determining the amount of compensation at any such higher rate under this Act].
