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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Vindhya Province - Subsection

Section 27(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)Every tenant in a Jagir-land, who at the date of resumption, is entered in the revenue records as a pachpan-paintalis tenant, an occupancy tenant, a pattedar tenant, or a hereditary tenant, shall continue to have rights as such tenant.