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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(3)The Jagir Administrator may reduce any maintenance allowance payable to a Guzarayab which in his opinion is excessive in relation to the income of the Jagir from the revenue of which the allowance is payable.