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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(viii) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

(viii)Whether the purpose for which land was leased out was beneficial to the inhabitants of the Jagir or any neighbouring village or of benefit to the public at large ?