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] [Section 48] [Entire Act] Bhopal State - Subsection Section 48(5) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (5)The land revenue of the land allotted to the Jagirdar under sub-rule 4 shall be fixed at the village rates fixed at the current settlement.
