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] Vindhya Province - Section Section 19 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) 19. The statement will be filed in duplicate and will be signed and verified in the manner provided under sub-section (3) of Section 13.
