Section 22(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Bhopal State - Subsection

Section 22(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(c)details of open enclosures, house sites, private buildings, places of worship, wells, tanks, trees, groves and orchards which the Jagirdar claims to be continued to remain in his possession under sub-section (1) of Section 6 of the Act.

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Bhopal State - Subsection

Section 22(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)