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 10] [Entire Act] State of Madhya Bharat - Section Section 3 in The Madhya Bharat Abolition of Jagirs Rules 3. The simple interest due under sub-section (2) of section 8 up to date of any instalments shall be paid to the Jagirdar along with that instalment.
