Legal Document View

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
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Bharat - Subsection

Section 21(1)(a) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(a)if the holding be in the possession of a tenant of a sub-tenant, a period of [eight years] [Substituted by M.P. Act 26 of 1958 for 'four years' and shall be deemed to have been substituted as soon as M.P. Act 20 of 1955 came into force (i.e. from 5-4-1955).] from the date of resumption, in case of the tenant and if the tenant fails to apply within the said period, a further period of six months, in case of the sub-tenant;