Section 56 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
56.
(1)If during any proceedings under the Act any question arises whether any Jagir land is a forest or is situated in a forest, or as to the limits of a forest, it shall be referred to the Collector of the district in which the land is situated, for determination under Section 37.(2)The Collector on receipt of a reference under sub-rule (1) shall fix a date and place for the hearing of the case and after giving an opportunity to the parties concerned of being heard and taking such evidence as they may produce, decide the question on the basis of the survey maps and records prepared at the current settlement and the forest maps, if any, maintained by the Forest Department.(3)The Collector may, if he considers necessary, make a local inspection in the presence of the parties concerned before deciding the question.(4)After deciding the question the Collector will send a copy of his decision to the Jagir Commissioner who shall act accordingly.
