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

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State of Madhya Bharat - Subsection

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

(a)the right, title and interest of every Jagirdar and of every other person claiming through him (including a Zamindar) in his Jagir-lands, including forests, trees, fisheries, wells, tanks, ponds, water-channels, ferries, pathways, village-sites, hats, bazars and mela-grounds and mines and minerals whether being worked or not, shall stand resumed to the State free from all encumbrances,

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State of Madhya Bharat - Subsection

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