Section 21(1)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

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State of Madhya Bharat - Subsection

Section 21(1)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(b)if the holding be in the possession of a sub-tenant a period of [eight years] [Substituted by M.P. Act 26 of 1958 for 'four years' and shall be deemed to have been substituted as soon as M.P, Act 20 of 1955 came into force (i.e. from 5-4-1955).] from the date of resumption.

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State of Madhya Bharat - Subsection

Section 21(1)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008