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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(1)From the amount payable to any person under section 11 there shall be deducted the amount of any maintenance allowance which under sub-section (2) is debitable to the share of that person.