Section 25 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
25. Demarcation of sir or khudkasht in joint estates.
(1)Where on the date immediately preceding the date of resumption of any Jagir-land a Jagirdar was cultivating personally any sir or khudkasht land jointly with any other person, the Land Reforms Commissioner shall demarcate [and separate the] [Inserted by Act 1 of 1954 Section 7.] share of the Jagirdar from the share of such other person.(2)The share of the Jagirdar so demarcated and separated shall, for the purposes of Section 22, be deemed to be his sir or khudkasht as the case may be.
