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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Vindhya Province - Subsection

Section 16(ii) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

(ii)No rent will, however, be payable for the site and land appurtenant thereto if no such rent was payable on the date immediately preceding the date of resumption.