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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Vindhya Province - Subsection

Section 17(1)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(b)if deductions are to be made as aforesaid, be such amount as may be prescribed.