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] [Section 4A] [Entire Act] Vindhya Province - Subsection Section 4A(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (1)The State Government may appoint as many Additional Tahsildars as it may deem necessary for carrying out the purposes of this Act.
