Section 7(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)Where any Jagirdar recovers any rent, cess or other dues in contravention of the provisions of sub-section (1) he shah be liable to pay to the Government as penalty such sum not exceeding Rs. 500 as the Collector may, after making an enquiry in the prescribed manner direct, and the Collector may further direct the refund of such rent, cess or other dues.
