Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Bharat - Section Section 38 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008 38. Sums to be payable out of the Consolidated Fund of the State Power to make rules. - All sums payable by the Government under this Act shall be a charge on and payable out of the Consolidated Fund of the State.
