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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bhopal State - Subsection

Section 35(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)One copy of the Certificate prepared under sub-rule (1) will be issued to the Jagirdar and the second copy will be issued to the Finance Secretary to the Government and the third copy will be kept on the file in the office of the Jagir Commissioner.