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State of Madhya Bharat - Section
Section 14 in The Madhya Bharat Abolition of Jagirs Rules
14.
The Compensation Officer shall send a statement in Form 'G' to the Commissioner, Land Reforms and Jagirs not later than 15th August in each year, so long as the compensation to all the Jagirdars has not been paid, for making provision in the budget for the next year.Form 'A'Office of the Commissioner, Land Reforms and Jagirs Madhya Bharat Region Madhya Pradesh, GwaliorUnder rule 6 of the rules framed under Section 39 of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. 28 of 1951).No.................Date...............MemoThe amount of compensation payable to Shri............. Jagirdar, Thikana.........Pargana..........District.......under Section 8 of the said Act and the amount to be deducted from compensation under Section 4 (1) (e) of the said Act and recoverable under Section 14 is determined as under-| Total compensation determined | ..................... | Rs.P. | |
| Deduction- | |||
| (1) | Arrears of revenue, cesses or other dues in respect of JagirLand for the period prior to 4-12-1952. | ..................... | |
| (2) | Any sum due under clause (d) of Section 4 (1) | ..................... | |
| (3) | Land Records management cost to be recovered from Jagirdarunder Revenue | ..................... | |
| (4) | Loan advanced by Government- | ||
| (i) Amount............. | |||
| (ii) Interest.......... | |||
| (5) | Loan advanced by the Court of Wards- | ||
| (i) Amount............. | |||
| (ii) Interest.......... | |||
| (6) | Arrears of nemnuk and maintenance allowance | ..................... | |
| Total deductions | _______________ | ||
| Net compensation payable | _______________ | ||
| Instalment of compensation payable | _______________ | ||
| Jagir Commissioner | |||
| Dated................... | |||
| No.............. |