Section 49 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
49.
(1)A Shikmi of Khud-kasht land under a Jagirdar may, within [one year] [Substituted by Notification, dated 15-3-1954, published in Bhopal Gazette, dated 27-3-1954.] from the date of resumption apply in J.A. Form 17, for the allotment to him of land which has been is his personal cultivation for more than one agricultural year on the date of resumption, to the Tahsildar within whose jurisdiction such land or major portion of such land is situated.(2)The application under sub-rule (1) shall contain the following particulars:-(a)the name of the Jagirdar under whom he is a Shikmi;(b)the area of Khud-kasht land in the possession of the Shikmi;(c)the period of possession giving the agricultural year from which the sub-tenant or Shikmi is in possession;(d)rent paid by the Shikmi to the Jagirdar;(e)the area of Khud-kasht land which the applicant wants to be allotted to him as an occupant.(3)On receipt of an application under sub-rule (2), the Tahsildar, shall after giving due notice in J.A. Form 18 to the Jagirdar and the Shikmi concerned and making such enquiries as he may deem proper, pass an order allotting so much of the land as has been in the personal cultivation of the Shikmi for more than one year and shall issue a Patta in the same form in which Pattas are issued to occupants under the Bhopal State Land Revenue Act, IV of 1932. The land revenue of the land allotted under this rule shall be fixed at the village rates.
