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] Bhopal State - Section Section 45 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) 45. The amount of interim compensation shall be determined by the Jagir Commissioner and shall be paid in cash on such date as may be fixed by the Jagir Commissioner.
