Section 25 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
25.
In case no statement has been submitted by the Jagirdar within the specified period under Section 12 of the Act or the statement submitted does not contain all the required particulars, the Jagir Commissioner shall determine the required particulars on the basis of the settlement and annual revenue record and other documents after makings itch necessary enquiry as he may deem fit and after giving an opportunity to the Jagirdar of being heard.
