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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(1)In the case of a Jagir other than a Paigah the net income shall be distributed between the Jagirdar and Hissedars in the proportion to which they are entitled under the existing law.