Section 2(1)(vi) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(vi)"Jagirdar" means any person recognised as Jagirdar under any law, rules, regulations or order governing Jagirs in force in any part of the State;

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