Section 27 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
27. Grant of land on lease to Jagirdar who has got no land cultivated personally.
- If a Jagirdar whose Jagir-land is resumed under Section 3 does not cultivate any land personally in which he may acquire the rights of a Pacca tenant under Section 19, he may be granted suitable land on lease in any neighbouring village according to the rules made by the Government m this behalf.
