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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Bhopal State - Subsection Section 14(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (1)The State shall be represented at such enquiry by any officer not below the rank of a Naib-Tahsildar appointed by the Revenue Commissioner or by any pleader.
