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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(f) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966

(f)"Jagir" means as assignment of land revenue which is collected and paid to the Jagirdar. The Jagirdar may subsequently acquire the property and if he does, the grant technically becomes a muafi, though it always continues to be shown as Jagir.