Section 17(1)(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

(a)if no deductions are to be made under Sections 14 and 15, be equal to one-tenth of the estimated amount of compensation;

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