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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Vindhya Province - Subsection

Section 5(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(3)The date finally appointed under this section in relation to the resumption of any Jagir-land is hereinafter referred to as the 'date of resumption' of that Jagir-land.