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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(1)(e) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(e)all arrears of revenue, cesses or other dues in respect of any Jagir-land due from the Jagirdar for any period prior to the date of resumption including any sum due from him under clause (d) and all loans advanced by the Government or the Court of Wards to the Jagirdar [and all arrears of Nemnuks and maintenance allowance payable to a Nemrtukdar or maintenance holder under the orders of a competent authority out of the income of any Jagir] [Inserted by M.B. Act 20 of 1955; Published in M.B. Gazette Extra-ordinary dated 17-7-1955 and is deemed to have come into force from 5-4-1955.] shall continue to be recoverable from such Jagirdar;