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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bhopal State - Subsection

Section 21(1)(b) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(b)the terms and conditions, if any, mentioned in the Sanad or Iqurarnama about the maintenance allowance payable to any person;