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 13(2)] [Section 13] [Entire Act] Vindhya Province - Subsection Section 13(2)(iv) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (iv)the den, barbast, the cesses and other dues which the Jagirdar pays to the State Government;