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 2] [Entire Act] Vindhya Province - Subsection Section 2(b) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) (b)wherever the Collector considers it necessary, by beat of drum in each village in which the Jagir is situated.
