Section 23(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(a)in the case of sir or khudkasht land on which a bandh has been constructed by the Jagirdar at any time at his own cost, or on which a bandh has been purchased by him for valuable consideration after the last settlement, be settled upon him as a pachpan-paintalis tenant;
