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Bhopal State - Section

Section 6 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

6.

The Collector shall send a copy of the register maintained under Rule 5, duly signed by him, to the Jagir Commissioner who shall take into account the entries mentioned in this register in determining the amount to be deducted from the compensation payable to the Jagirdar under Section 9.