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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(2)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(b)operate as a bar to the recovery by the Jagirdar of any sum which becomes due to him by virtue of his rights in the Jagir-land in respect of any period prior to the commencement of the agricultural year in which the date of resumption falls.