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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Madhya Bharat - Subsection

Section 15(3)(c) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(c)a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be deposited in the Court of the District Judge having jurisdiction and shall be disposed of in accordance with the direction of that Court.