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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(1)(c) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(c)all rents and cesses in respect of any holding (including any land leased by or on behalf of the Jagirdar for any purpose other than agriculture) in the Jagir-land for any period after the date of resumption which, but for such resumption, would have been payable to the Jagirdar shall be payable to the Government;