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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)The Jagir Administrator shall make advance payments to Jagirdars and Hissedars in accordance with rules made under this Regulation and shall adjust the same when the net income of the Jagir is distributed.