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

State of Maharashtra - Subsection

Section 12(5) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(5)If any question arises regarding the person to whose share a maintenance allowance is debitable under sub-section (2), or as to whether a maintenance allowance is hereditary, the Jagir Administrator shall decide the question after affording to all the parties concerned an opportunity of being heard.