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 9 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) 9. The entries made in this Register will be taken into account to determining the amount of compensation due to the Jagirdar under Section 14 of the Act.
