Section 6 in The Madhya Bharat Abolition of Jagirs Rules
6.
Decision of the Jagir Commissioner under section 18, shall be communicated in Form 'A'. Such decision shall be accompanied by a Statement in Form 'B' prepared by the Compensation Officer showing the amount to be deducted from the instalment for payment to the maintenance holder, to co-sharer and the Zamindar, the Jagirdar and also other amounts to be recovered from the instalment and a copy thereof shall, in addition to the persons mentioned in section 13, be also forwarded to the Secretary, Revenue.
