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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Vindhya Province - Subsection

Section 42(2)(h) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(h)the terms and conditions subject to which any rent free grantee, non-occupancy or gairhaqdar tenant may hold any Jagir-land or any other person may hold groves in such land under this Act;