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] [Section 7] [Entire Act]

Bhopal State - Subsection

Section 7(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)All suits and proceedings whether of the first instance, appeal or revision, for ejectment from the land in any resumed Jagir, pending in any Court on the date of resumption except where the plaintiff-appellant or applicant, as the case may be, is himself an occupant;