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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bhopal State - Subsection

Section 20(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(3)In addition to the penalty imposed under this rule the Collector shall also order that the amounts recovered by the Jagirdar be refunded within a period of 15 days form the date of the order.