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 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(b) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(b)determine the additional classes of revenue to be included in the gross revenue of a jagir as defined in section 7;