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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Vindhya Province - Subsection

Section 8(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)On and from the date of resumption, no Jagirdar shall recover or receive from any tenant or from any contractor or other person, any rent, cess, Jama or other dues, which he is not entitled to recover or receive under the provisions of this Act.