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 8] [Entire Act] Vindhya Province - Subsection Section 8(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (3)All sums recoverable under sub-section (2) shall be realised as arrears of land revenue.
