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

Bhopal State - Subsection

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

(d)the name of the person or persons to whom the area has been transferred and the amount of the consideration money received for the land; and