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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)On the date so appointed for any Jagir (hereinafter referred to as the appointed day) the Jagirdar shall make over the management of the Jagir to the Jagir Administration and shall furnish him with an account of the revenue received and expenditure incurred on account of the Jagir in the current, or, if the Jagir Administrator so requires, in the immediately preceding year of account, in so far as such revenue and expenditure are attributable to that year.