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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Vindhya Province - Subsection

Section 22(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)A Jagirdar shall be allotted all sir or khudkasht land which he was cultivating personally for a continuous period of three years immediately preceding the date of resumption.