Section 42(2)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Vindhya Province - Subsection

Section 42(2)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(c)the terms and conditions subject to which a Jagirdar shall be entitled to retain possession of his private wells, trees in abadi, buildings groves and orchards;

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Vindhya Province - Subsection

Section 42(2)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)