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 3] [Entire Act] United Province - Subsection Section 3(2) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal) (2)Every nomination under this section shall take effect as soon as it is notified by the State Government.
