Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Vindhya Province - Section

Section 41 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

41.

In the case of Jagirs for the maintenance of any religious or charitable institutions Compensation Statement will be prepared in the usual manner as given in Chapter VIII but an additional statement shall also be prepared in JA Form 12.