Section 23(4) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(4)If the applicant deposits the sum as directed under sub-section (3) the Tahsildar shall issue a certificate of Pacca tenancy in favour of the applicant, in the prescribed form. [And the amount deposited in accordance with Section 22 shall be given to the concerned Gair Maurusi tenant, Maurusi tenant, sub-tenant, Jagirdar or Zamindar, as the case may be.] [Added by M.B. Act 28 of 1956, Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.]
