Section 49(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)A Shikmi of Khud-kasht land under a Jagirdar may, within [one year] [Substituted by Notification, dated 15-3-1954, published in Bhopal Gazette, dated 27-3-1954.] from the date of resumption apply in J.A. Form 17, for the allotment to him of land which has been is his personal cultivation for more than one agricultural year on the date of resumption, to the Tahsildar within whose jurisdiction such land or major portion of such land is situated.
