Section 4(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)Immediately after the date of resumption the Collector shall ask every Jagirdar to furnish within a month a statement in J.A. Form 2, showing the amounts recovered by him before the date of resumption on account of revenue, rent, cess or other dues for the agricultural year in which the date of resumption falls, from every occupant, shikmi or any other person.
