Section 15 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
15. Deduction from the compensation amount of debts due from the Jagirdar.
- The amount recoverable from a Jagirdar under clause (e) of sub-section (1) of. Section 6, as determined under clause (b) of Section 14 shall be deducted from the compensation payable to the Jagirdar under Section 10.
