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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Bhopal State - Subsection

Section 56(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)If during any proceedings under the Act any question arises whether any Jagir land is a forest or is situated in a forest, or as to the limits of a forest, it shall be referred to the Collector of the district in which the land is situated, for determination under Section 37.