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 34] [Entire Act] Bhopal State - Subsection Section 34(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (2)No interest will be allowed on any annual instalment after the date on which it has become due.
