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

Vindhya Province - Subsection

Section 4A(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(2)The Additional Tahsildars appointed under sub-section (1) shall have all the powers of a Tahsildar under the Rewa Land Revenue and Tenancy Code, 1935, or under this Act.]