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 7] [Entire Act] Bhopal State - Subsection Section 7(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (4)proceedings for auction or sale of occupants' holdings in Jagirs on account of arrears of land revenue;
