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

Vindhya Province - Subsection

Section 14(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(2)The Land Reforms Commissioner shall serve as soon as may be, a copy of his decision under sub-section (1) upon the State Government, the Jagirdar, the person entitled to maintenance allowance, if any, and the co-sharers, if any. ,