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 23] [Entire Act] Vindhya Province - Subsection Section 23(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (b)in the case of any other land, be settled upon him as a pattedar tenant at the village rate.
