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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bhopal State - Subsection

Section 4(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)The Collector shall maintain a separate account of the amounts recovered by him after the date of resumption on account of revenue, rent, cess or other dues for the agricultural year in which the date of resumption falls, from every occupant, shikmi or any other person.