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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Vindhya Province - Subsection

Section 21(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(3)Where any land is allotted to a Jagirdar for personal cultivation under sub-section (2) the Tahsildar shall issue a patta to the Jagirs in such form as may be prescribed in respect of the land so allotted.