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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(2)(a) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(a)render the Government liable for the payment of debts incurred by the Jagirdar whether by way of special debt (karza-khas) as defined in Schedule (ch) to Qawaid Jagirdaran, Gwalior State, Samvat 1970, or otherwise, and the Jagirdar shall be personally liable for the payment of all debts;