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Report No. 248 20. Oudh Taluqdars' Relief Act, Act 24 of 1870 Category: Land Laws Recommendation: Repeal in consultation with state(s) In Oudh, in colonial and pre-colonial India, many Taluqdars were indebted, and as a result, their immovable property was subject to mortgages and liens. This Act provided a procedure to settle the debts of these Taluqdars and relieve them. As mentioned in the entry above, neither the princely state of Oudh nor the Taluqdari system exists today. Therefore, the provisions of this Act are redundant.    |
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