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] [Entire Act] Vindhya Province - Section Section 11 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) 11. The notice to be issued to the applicant under Section 21 (i) shall be in JA Form 5 and the notice to other interested persons shall be in JA Form 6.
