Section 10(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)The Jagirdar whose Jagir land has been resumed under Section 4 shall, within one month of the date of resumption submit to the Collector of the district in j.A. Form 4, a list of the property which he claims under sub-section (1) of Section 68 of the Act to be his private and personal property. The Collector shall give a receipt for the list to the jagirdar and shall desist from taking over possession or charge of the property specified in the list till the receipt of the orders of the jagir Commissioner.
