Legal Document View

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
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Vindhya Province - Subsection

Section 22(2)(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(a)who is not allotted any sir or khudkasht land under sub-section (1), or