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 35] [Entire Act] Vindhya Province - Subsection Section 35(iv) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh) (iv)Any payment made in good faith under this rule shall fully absolve the State Government in respect of its liability to pay such compensation.
