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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Vindhya Province - Subsection

Section 7(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(a)the Jagirdar shall continue to remain in possession of his sir and khudkasht to the extent and subject to the conditions and restrictions specified in Chapter IV;