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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bhopal State - Subsection

Section 14(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)If any inhabitants of the locality in which the property under dispute is situated are in any manner interested therein, they may contest the claim of the Jagirdar in respect thereof and may jointly appoint one or more persons not exceeding three in number to represent them at such enquiry.