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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Vindhya Province - Subsection

Section 20(2)(d) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(d)the area of sir and Khudkasht land, if any, under the personal cultivation of the Jagirdar for a continuous period of three years immediately preceding the date of resumption;