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 32] [Entire Act] Vindhya Province - Subsection Section 32(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (3)An appeal under sub section (1) shall be heard and decided by a bench of the Board of Revenue consisting of two members.
