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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Bharat - Subsection

Section 3(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(2)The Government may, by notification published in the [Gazette] [Substituted by M.P.A.L.O. 1956 for the words 'Government Gazette'], vary the date specified under sub-section (1) at any time before such date.