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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Bhopal State - Subsection

Section 53(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)The officer or any authority while making a survey or taking measurement or doing any other act on any Jagir land under clause (b) of Section 31 shall act in such a way as not to cause any damage to standing crops, fencing and other constructions on the land.