Section 22(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)A Jagirdar whose Jagir-lands have been resumed under this Act-(a)who is not allotted any sir or khudkasht land under sub-section (1), or(b)who had been allotted any such land which is less than the minimum area,may if he applies in this behalf, be allotted any other sir or khudkasht land in his personal cultivation at the date of resumption or where there is no such land or sufficient area of such land any unoccupied cultivable waste land in the Jagir-land subject to availability of such land, so that-(i)in a case falling under clause (a), the total area allotted to him under this sub-section is equal to the minimum area, and(ii)in a case falling under clause (b), the area allotted to him under this sub-section, together with the area allotted under sub-section (1) is equal to the minimum area.Explanation.-In this sub-section, the expression "minimum" means ten per cent of the total cultivated land in the Jagir-land at the date of resumption, or 30 acres whichever is greater :Provided that in no case the minimum area shall exceed 250 acres.
