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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Vindhya Province - Subsection

Section 4(i) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

(i)All suits and proceedings whether of the first instance, appeal or revision, for ejectment from the land of any resumed Jagir, pending in any Court on the date of resumption except where the plaintiff or appellant or applicant, as the case may be, is himself a tenant.