Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Vindhya Province - Subsection

Section 13(i) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

(i)The land will be held as a Pachpan-Paintalis tenant if a Bandh has been construed on the land by the occupant at any time at his own cost or if a Bandh on the land has been purchased by him for valuable consideration after the last settlement.