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] [Entire Act] Bhopal State - Section Section 46 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) 46. Before payment of interim compensation is made the Jagirdar shall have to execute an Indemnity Bond in J.A. Form 12.
