Section 13(e) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(e)the amount payable to the Co-sharers of a Jagirdar, if any, under Section 11; and shall communicate his decision to the Government, the Jagirdar, the maintenance holders, the co-sharers and the Zamindars, if any, as soon as may be practicable.
