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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Bhopal State - Subsection

Section 48(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(3)On receipt of the application under this rule the Tahsildar shall issue notices under clause (1) of Section 20 in J.A. Form 14 to the applicant and to Shikmis or other interested persons, if any, in J.A. Form 15.