Section 40 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
40. Application of Act No. 66 of 1950 to Jagir-land settled on Zamindari system.
- On and from the date of resumption Quanoon Mai Gwalior, Samvat 1983, shall cease to operate in such Jagir-land as are settled on Zamindari system and the provisions of the Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, Samvat 2007, shall subject to the provisions of this Act applyProvided that all cases pending before any Authority or Revenue Court at the commencement of this Act, shall be decided to the provisions of the Act and laws heretoforce in force.
