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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Bhopal State - Subsection

Section 17(1)(f) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(f)if the building is abandoned or if the well goes out of use or if the owner dies without any heir entitled to succeed, the site shall escheat to the State Government.