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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Bhopal State - Subsection

Section 19(3)(e) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(e)whether the lease or the contract has been made or entered into in accordance with the rules and standing orders of the Government.