Section 5 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
5. Private wells, trees, buildings, house-sites and enclosures.
- Notwithstanding anything contained in the last preceding section.(a)The Jagirdar shall continue to remain in possession of land cultivated personally by him;(b)(i)all open enclosures used for agricultural or domestic purposes and in continuous possession (which includes possession of any predecessor-in interest) for twelve years immediately before the date of resumption;(ii)all open house-sites purchased for valuable consideration;(iii)all private buildings, places of worship, and wells situated in, and trees standing on lands included in such enclosures or house-sites, as are specified in clauses (i) and (u) above or land appertaining to such buildings or places of worship, within the limits of a village-site; and(iv)all groves wherever situate; belonging to or held by the Jagirdar or any other person, shall continue to belong to or be held by such Jagirdar or other person, as the case may be, and the land thereof with the areas apartment thereto shall be settled on him by the Government according to the provisions of the Madhya Bharat Revenue Administration and Roytwari Land Revenue and Tenancy Act, Samvat 2007;(v)all tanks, trees, private wells and buildings in or on occupied land belonging to or held by the Jagirdar or any other person shall continue to belong to or, be held by such Jagirdar or other person.[If before the 17th July, 1955 any amount is realised by the Government in excess of the rent provided by Sections 3 and 5 after 1st January, 1954, it shall be adjusted in the next instalment of the rent payable to Government] [Inserted by MB Act 20 ot 1955, dated 17-7-1955.].
