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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(1)(f) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(f)the Government shall cease to be liable to pay to the Jagirdar any excise compensation, or excise income or both, as the case may be, Giras-Tanka or any other case payment in respect of his rights as such Jagirdar;