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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bhopal State - Subsection

Section 17(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)The site of a private well or a building in a holding or groves shall be deemed to be settled with the holder on the same terms and conditions as the holding or the grove in which it is situated.