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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(ix) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

(ix)Whether there has been a demand in the past for the use of the Jagir-land for non-abricultural purposes, if so, why the Jagirdar did not lease out the land before ?