Section 22 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
22. Amount of money to be deposited with the application under Section 21.
- The amount to be deposited with the application under Section 21 shall be as follows, namely :(a)In the case of a sub-tenant of a Gair Maurusi tenant. - An amount equal to double of the net annual income of the Gair Maurusi tenant from that land.(b)III the case of a sub-tenant of a Maurusi tenant. - An amount equal to six times the net annual income of the Maurusi tenant from that land.(c)In the case of a tenant of a sub-tenant.-(i)If he is a tenant of a Shikmi of Khud-Kasht land of the Jagirdar or Zamindar. - An amount equal to six times the net annua income of the Shikmi from that land.(ii)In the case of any other tenant of a sub-tenant. - An amount equal to eight times the net annual income of that land, out of which 85% shall be given to the original tenant and 15% to the subtenant.(d)In the case of a sub-tenant or tenant of a sub-tenant of either description mentioned in (a), (b) and (c) if the well situated on his holding is a private one of the jagirdar, the Zamindar the tenant or the sub-tenant, as the case may be, and no land of the Jagirdar or the Zamindar, or the tenant or the sub-tenant, other than the land of that holding is watered from that well. By way of compensation of the well such amount as the Collector may assess after considering the matters mentioned in Schedule III.Explanation I. - In the case of clauses (a), (b) and (c) (i) the net annual income shall be the difference between the rent which the Gair Maurusi or the Maurusi tenant or the Shikmi, as the case may be, receives from his sub-tenant or tenant and the rent which he pays to the Jagirdar or the Zamindar.Explanation II. - In the case of clause (c) (ii) the net annual income shall be the difference between the rent which the sub-tenant receives from his tenant and the rent which the original tenant pays to the Jagirdar or the Zamindar :Provided that where any of the rents referred to in the Explanations (1) and (2) above is payable ion kind, it shall be calculated at double the village rate.
