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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Vindhya Province - Subsection

Section 42(2)(g) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(g)the manner in which the Land Reform Commissioner or the Tahsildar may hold an inquiry under this Act;