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 47] [Entire Act] Bhopal State - Subsection Section 47(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (4)Any payments made in good faith under this rule shall fully absolve the State Government of its liability to pay such compensation.
