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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Vindhya Province - Subsection

Section 6(1)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(b)all rights, titles and interests created in or over the Jagir-land by the Jagirdar or his [predecessors-in-interest] [Substituted for the words 'predecessor-in-interest' by Act 1 of 1954 Section 7.] shall, as against the State Government, cease and determine.