Section 48(2)(d) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Bhopal State - Subsection

Section 48(2)(d) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(d)the area of the reclaimed land personally cultivated by the Jagirdar himself on the date of resumption and the area of reclaimed land let out to sub-tenants or Shikmis.

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Bhopal State - Subsection

Section 48(2)(d) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)