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

Vindhya Province - Subsection

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

(k)the manner in which the gross income from mines and minerals worked by the Jagirdar himself may be calculated;