Section 6 in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
6. Determination of contract money, etc.
- The Jagir Commissioner shall also determine on cancellation of the lease or contract, the amount of the lease money or contract money to which the lessee or the contractor is entitled to get a refund from the Jagirdar.(See Section 15 of Madhya Bharat Abolition of Jagirs Act, Samvat, 2008) Rules for Prescribing the Authority or Bank with which Compensation Money to be DepositedNotification No. 98/6-J.C.538/55, dated 21-12-1955. - [In exercise of the powers conferred by Section 39 of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. XXVIII of 1951), the Government hereby makes the following Rules for prescribing the authority or Bank with which compensation money shall be deposited under clause (a) of sub-section (3) of Section 15 of the said Act:] [Published in M.B. Gazette, dated 29.12.55., Zild No. 8 Vol 39 p. 1030.]
