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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Vindhya Province - Subsection

Section 35(iii) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

(iii)If his total compensation remaining due to the Jagirdar after his death is not more than a sum of Rs. 500, it may be paid to such person as the fit, determine to be