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 16] [Entire Act] Vindhya Province - Subsection Section 16(i) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) (i)The Jagirdar, tenant or other person, as the case may be, sltall become a pattedar tenant of the site and the appurtenant land at the village rate.
