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

Vindhya Province - Subsection

Section 13(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)Every Jagirdar whose Jagir-land has been resumed under Section 5 shall, within two months from the date of resumption filed in the prescribed form, a statement of claim for compensation before the Land Reforms Commissioner.