Section 22(2)(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

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Bhopal State - Subsection

Section 22(2)(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(a)Khasra numbers with their areas held as Khud-kasht by the Jagirdar with details of the area cultivated personally by the Jagirdar and the area in possession of Shikmis mentioning the period of such possession in each case;

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Bhopal State - Subsection

Section 22(2)(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)