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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Bharat - Subsection

Section 2(1)(xiii) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(xiii)"village rate" means the rate fixed for a particular class of soil in the current settlement and in an area which has not been brought under settlement, the rate fixed by the Collector, after taking into consideration the prevailing rates for similar class of soil in the surrounding village or villages;