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 4] [Entire Act] State of Madhya Bharat - Subsection Section 4(i) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act (i)Whether the Jagirdar leased out the land or entered into a contract on or after the 29th January, 1949 ?
