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] [Entire Act] Bhopal State - Section Section 43 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) 43. The application for interim compensation will be presented in duplicate to the Jagir Commissioner in J.A. Form 11.
