Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Vindhya Province - Section Section 37 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) 37. The application for interim compensation will be presented before the Land Reform Commissioner in JA Form 10 and will be in duplicate.
