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 30] [Entire Act] Vindhya Province - Subsection Section 30(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh) (b)make a survey or take measurement of, or do any other act on, any Jagir-land.
