Section 19(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)Immediately after the date of resumption the Collector shall ask every Jagirdar in his jurisdiction to furnish within fifteen days of the receipt of the order, a list in J.A. Form 6, of all leases and contracts granted by him on or after the 6th May, 1952, for any non-agricultural purposes or relating to any forest, fisheries or quarries in his Jagir land for a period of three years or more.
