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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Bhopal State - Subsection

Section 17(1)(a) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(a)he shall pay to the government such rent or revenue for the site as may be fixed by the Collector under the provisions of the Bhopal State Land Revenue Act (Act IV of 1932);