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 0] [Section 16(1)] [Section 16] [Entire Act] State of Madhya Bharat - Subsection Section 16(1)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (b)if deductions are to be made as aforesaid, be such amount as may be prescribed.