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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Vindhya Province - Subsection

Section 10(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)Subject to the other provisions of this Act, the State Government shall be liable to pay to every Jagirdar whose Jagir-land has been resumed under Section 5, such compensation as shall be determined in accordance with the principles laid down in the Schedule.