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 9] [Entire Act] State of Madhya Bharat - Subsection Section 9(ii) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (ii)the net income of the Jagirdar from the Jagir at the time of fixing the said maintenance allowance;
