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 40] [Entire Act] Bhopal State - Subsection Section 40(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (1)If any Jagirdar wants to purchase annuity from any insurance company out of the compensation payable to him, he may apply to the Jagir Commissioner in J.A. Form 10.
