Section 50(2)(e) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Bhopal State - Subsection

Section 50(2)(e) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(e)the area of the land which the Jagirdar wants to be allotted to him for making up the minimum area in his personal cultivation with the name or the names of the villages where the area is situated.

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Bhopal State - Subsection

Section 50(2)(e) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)