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 2] [Entire Act]

State of Maharashtra - Subsection

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

(h)"Jagirdar" means the person who immediately before the date appointed under section 5 was the holder (qabiz) of a Jagir and includes the Amir of a Paigah and the Vali of a Samasthan;