Section 20 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
20. Application by Jagirdar for allotment of land for personal cultivation.
(1)Any Jagirdar whose Jagir-land has been resumed under this Act may, within ninety days from the date of resumption, apply to the Tahsildar within whose jurisdiction such land is situated for the allotment to him of land for personal cultivation.(2)An application under sub-section (1) shall be in such form as may be prescribed and shall contain the following particulars :-(a)the description of the Jagir-land;(b)the date of resumption of the Jagir-land;(c)the names of the co-sharers, if any, in the Jagir-land and the extent of their shares;(d)the area of sir and Khudkasht land, if any, under the personal cultivation of the Jagirdar for a continuous period of three years immediately preceding the date of resumption;(e)the area of cultivable waste land;(f)such other particulars as may be prescribed.
