Section 7(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)On and from the date of resumption, no Jagirdar shall recovei or receive from any tenant, or resident of the Jagir, or from any contractor, or other person, any rent, cess or other dues, which he is not entitled to recover or receive under the provisions of this Act.
