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 11] [Entire Act] Vindhya Province - Subsection Section 11(ii) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (ii)the net income of the Jagirdar from the Jagir at the time of fixing the said maintenance allowance;
