Section 14(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)On receipt of a statement of claim under Section 13, or if no such statement is received within the period specified in that section on the expiry of that period, the Land Reforms Commissioner shall determine :-(a)the amount of compensation payable to the Jagirdar under Section 10;(b)the amount recoverable from the Jagirdar under clause (e) of sub-section (1) of Section 6;(c)the amount of annual maintenance allowance, if any, payable under Section 11;(d)the amounts payable to the co-sharers of the Jagirdar, if any, under ; Section 12.
