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 14] [Entire Act] Bhopal State - Subsection Section 14(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (3)The Jagirdar may appear in person or by his duly authorised agent at the enquiry held under sub-section (2) of Section 6 of the Act.
