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

State of Madhya Bharat - Subsection

Section 4(iii) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

(iii)Whether the Jagirdar leased out the land on receipt of application of the lessee and if so, what terms did the lessee offer for the lease of the land and what terms were accepted by the Jagirdar ?