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[Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act]

Vindhya Province - Subsection

Section 6(1)(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(a)the right, title and interest of every Jagirdar and of every other person claiming through him [* * *] [The words 'in respect of any excise revenue or' omitted by Act 1 of 1954 Section 7.] in his Jagir-lands, including [rights in respect of any excise revenue and] [Inserted by Act 1 of 1954.] forests, trees, fisheries, wells, tanks, ponds, water channels, ferries, pathways, village-sites, Hats, bazars and mela-grounds and mines and minerals whether being worked or not, shall stand resumed to the State Government free from all encumbrances;