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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Bhopal State - Subsection

Section 19(5) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(5)After taking such oral or documentary evidence as the parties may produce and hearing the parties concerned, the Collector shall pass an order in writing giving full reasons in support of his order.