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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bhopal State - Subsection

Section 10(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)The Collector shall, after making necessary verification of the entries in the list, forward the list with his report about each item mentioned in the list to the Jagir Commissioner for orders under sub-section (2) of Section 6.