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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Vindhya Province - Subsection

Section 22(2)(ii) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(ii)in a case falling under clause (b), the area allotted to him under this sub-section, together with the area allotted under sub-section (1) is equal to the minimum area.