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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Vindhya Province - Subsection

Section 42(2)(f) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(f)the instalments in which and the manner in which the compensation may be paid under this Act;