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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(4)In compiling the accounts for the year of account current on the appointed day, the Jagir Administrator may disallow any expenditure included in the accounts furnished by the Jagirdar under sub-section (2) of section 5 which in his opinion was not incurred in the normal course of management of the Jagir.