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 6] [Entire Act] State of Maharashtra - Subsection Section 6(4) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (4)no Jagirdar shall recover or receive any customary or other dues from any tenant of resident of the Jagir;
