Section 51(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(4)If any area of the Khud-kasht land granted by the Jagirdar to a maintenance holder or a co-sharer is not in the personal cultivation of the maintenance holder or the co-sharer but is in the possession of Shikmis, such land shall not be allotted to the maintenance holder or the co-sharer but shall be allotted to the Shikmi who has been in possession for more than one agricultural year. A Patta will be issued in the same form as a Patta is issued under the Bhopal State Land Revenue Act, IV of 1932, and the land revenue shall be fixed at the village rates determined at the current settlement.
