Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Vindhya Province - Subsection Section 12(ii) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) (ii)Rent shall be assessed on the land at the village rate and shall be payable with effect from the date of resumption.
