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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bhopal State - Subsection

Section 30(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)For purposes of calculating the net income of the Jagir under clause 4 of the Schedule, Zar-i-Chaharum, Zar-i-Panium and Abwab shall be as entered in the Sanad granting the Jagir.