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

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Vindhya Province - Subsection

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

(e)all arrears of revenue, cesses or other dues in respect of any Jagir-land due from the Jagirdar for any period prior to the date of resumption including any sum due from him under clause (d) and all loans advanced by the State Government or the Court of Wards to the Jagirdar shall continue to be recoverable from such Jagirdar;

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Vindhya Province - Subsection

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