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Bhopal State - Section

Section 24 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

24.

The Jagir Commissioner will check the entries in the Statement of Claim with the settlement and annual revenue records and after giving the Jagirdar an opportunity of being heard and making such other enquiries as may appear necessary, correct any mistakes that may be found in the Statement.