Section 50(2)(b) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

(b)the area of land held by the Jagirdar as an occupant outside his Jagir with details of the area held and land revenue paid in each village;

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