Section 50(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(4)The Collector shall issue a Patta of the land allotted to the Jagirdar under sub-rule (3) in the same form as a Patta is issued to an occupant under the Bhopal State Land Revenue Act, IV of 1932, and the revenue payable by the Jagirdar for such land shall be fixed at the village rates determined at the current settlement.
