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 2] [Entire Act] State of Madhya Bharat - Subsection Section 2(iii) in The Madhya Bharat Abolition of Jagirs Rules (iii)Where the gross annual income of the Jagirdar exceeds Rs. 750 but does not exceed Rs. 2,000-four annual instalments;
