Section 13(2)(vi) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

(vi)the names of persons, if any, entitled to a maintenance allowance, together with the amount of maintenance allowance payable to each such person;

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