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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(xiv) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

(xiv)Whether the contract had been reduced to writing and registered according to law? What was the contract money agreed to be paid by the contractor to the Jagirdar? Whether the contractor had paid the contract money in lump sum or by yearly instalments .