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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Madhya Bharat - Subsection

Section 15(3)(a) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(a)a Waqf trust, endowment or Devasthani Jagirdar the compensation money shall be deposited with such authority or Bank as may be prescribed and shall be disposed of according to the provisions contained in any law for the time being in force relating to Waqfs, trusts, endowments, or Devasthani Jagirdars;