Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Vindhya Province - Subsection

Section 2(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

(a)by posting copies of the proclamation at his Court House, at the Tahsil building and at some conspicuous place in or near the village or villages in which the Jagir is situated, and