Section 22(2)(b) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(b)area and land revenue of the holding or holdings held by the Jagirdar as occupant in any village outside his Jagir; and

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