Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bhopal State - Subsection

Section 12(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)The notice under Rule 11 shall be served on the Jagirdar concerned and the Collector of the District in which the property is situated in the manner provided for the service of summons on the defendant in suit under the Code of Civil Procedure, 1908.