Section 6(1)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

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Vindhya Province - Subsection

Section 6(1)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(c)all rents and cesses in respect of any holding (including any land leased by or on behalf of the Jagirdar for any purpose other than agriculture) in the Jagir-land for any period after the date of resumption which, but for such resumption, would have been payable to the Jagirdar shall be payable to the State Government;

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Vindhya Province - Subsection

Section 6(1)(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)