Section 48 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
48.
(1)A Jagirdar whose Jagir land has been resumed under the Act and who has any area of Khud-kasht land may within [one year] [Substituted by Notification dated 15-3-1954, published in Bhopal Gazette, dated 27-3-1954.] of the date of resumption apply in J.A. Form 13, to the Tahsildar within whose jurisdiction such land or the major portion of such land is situated for the allotment to him under Section 16 of such land as is in his personal cultivation.(2)In addition to the particulars required by sub-section (2) of Section 19, the following particulars shall also be furnished in the application J.A. Form 13;-(a)the agricultural year from which the land has been recorded as his Khud-kasht in the Land Records;(b)the area of Khud-kasht land lying fallow and the year since when it has been lying fallow;(c)the area of land reclaimed by the Jagirdar from waste land and the year in which it was reclaimed; and(d)the area of the reclaimed land personally cultivated by the Jagirdar himself on the date of resumption and the area of reclaimed land let out to sub-tenants or Shikmis.(3)On receipt of the application under this rule the Tahsildar shall issue notices under clause (1) of Section 20 in J.A. Form 14 to the applicant and to Shikmis or other interested persons, if any, in J.A. Form 15.(4)The Tahsildar after necessary verification of the particulars supplied by the applicant and making such enquiries as he may deem necessary and giving the parties an opportunity of being heard, pass an order making allotment to the Jagirdar of so much of the recorded Khud-kasht land as was in his personal cultivation on the date of resumption and shall issue a Patta to the Jagirdar in J.A. Form 16 under sub-section 3 of Section 20.(5)The land revenue of the land allotted to the Jagirdar under sub-rule 4 shall be fixed at the village rates fixed at the current settlement.
