Section 1(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

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Bhopal State - Subsection

Section 1(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(c)"Jagir Commissioner" means an Officer appointed as such by the State Government under clause 7 of sub-section (1) of Section 2 of the Bhopal Abolition of Jagirs and Land Reforms Act, 1953 (No. X of 1953).

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Bhopal State - Subsection

Section 1(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)