Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Vindhya Province - Subsection

Section 5(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)As soon as may be after commencement of this Act, the State Government may, by notification in the Official Gazette, appoint a date for the resumption of any class of Jagir-lands and different dates may be appointed for different classes of Jagir-lands.