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

State of Madhya Bharat - Subsection

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

(d)revenue, rents, cesses or other dues for the agricultural year in which the date of resumption falls recovered by the Jagirdar before the said date or by the Government after the said date, shall, alter deducting therefrom the expenses of collection at the rate of/per cent, be ratably distributed between the Jagirdar and the ; Government; the amount to be distributed bearing to the total amount recovered during the agricultural year the same pi opoi tion which the period before the date of resumption or, as the case may be the period after the said date, bears to the whole of the agricultural year;