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 Maharashtra - Subsection Section 9(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (3)jagirs where the death of the Jagirdar before the commencement of this Regulation was not followed by the appointment of a Jagirdar before that date;
