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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bhopal State - Subsection

Section 21(1)(g) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(g)the minimum requirements of the person entitled to a maintenance allowance out of the income of the Jagir concerned and the minimum requirements of the Jagirdar and the members of his Family