Section 10 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
10.
The application by a Jagirdar for allotment of land for personal cultivation under Section 20 shall be made in JA Form 3 and the patta to be issued to the Jagirdar under sub-section (3) of Section 21 shall be in JA Form 4.
