Section 6(2)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

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Vindhya Province - Subsection

Section 6(2)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(b)operate as a bar to the recovery by the Jagirdar of any sum which becomes due to him by virtue of his rights in the Jagir-land in respect of any period prior to the commencement of the agricultural year in which the date of resumption falls.

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Vindhya Province - Subsection

Section 6(2)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)