Section 19 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
19. Payment of compensation in case of death of Jagirda.
- Where any person entitled to receive compensation under this Act, dies before such compensation is paid to him, it shall be paid to his [heirs, successors-in-interest or] [Inserted by Act 1 of 1964 Section.] legal representatives.
