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 4] [Entire Act] State of Madhya Bharat - Subsection Section 4(xi) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act (xi)Whether the Jagirdar had the power under his Sanad to give contracts relating to any kind of forest produce as defined in the law then in force ?
