Section 2(1)(vii) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(vii)"Jagir-land" means any land in which or in relation to which any Jagirdar has rights as such in respect of land revenue or other earnings;

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