Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act] United Province - Subsection Section 14(2)(d) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal) (d)the procedure to be followed by the Licensing Authority in considering the applications for licences, anti the issue of licences.