Section 50(2)(c) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

(c)the area of land held by the Jagirdar as occupant outside his Jagir but transferred to any other person on or after the 6th day of May, 1952;

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