Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Bhopal State - Subsection Section 18(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (2)land revenue shall be assessed on the land at the village rates and shall be payable with effect from the date of resumption.
