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 33] [Entire Act] Bhopal State - Subsection Section 33(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (2)in three equal annual instalments on 1st October, every year, to the Jagirdar whose net annual income exceeds Rs. 1,000/- but does not exceed Rs. 3,000/-;
