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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(c) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(c)provide for the conditions under which, the times at which, and the manner in which, advance payments to Jagirdars and Hissedars under sub-section (2) of section 13 shall be made;