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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Bhopal State - Subsection

Section 47(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)When a person entitled to receive compensation, dies before any or all of the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.