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 42] [Entire Act] Vindhya Province - Subsection Section 42(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of this Act.
