Section 23 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
23. Terms and conditions of land allotted to Jagirdar.
- Any land allotted to a Jagirdar under Section 22 shall-(a)in the case of sir or khudkasht land on which a bandh has been constructed by the Jagirdar at any time at his own cost, or on which a bandh has been purchased by him for valuable consideration after the last settlement, be settled upon him as a pachpan-paintalis tenant;(b)in the case of any other land, be settled upon him as a pattedar tenant at the village rate.
