Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] Vindhya Province - Subsection Section 6(2)(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (a)render the State Government liable for the payment of debts incurred by the Jagirdar before the date of resumption;