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 25] [Entire Act] Vindhya Province - Subsection Section 25(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (2)The share of the Jagirdar so demarcated and separated shall, for the purposes of Section 22, be deemed to be his sir or khudkasht as the case may be.
