Section 51 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
51.
(1)If any Jagirdar has granted any Khud-kasht land to any person in lieu of maintenance allowance payable by the Jagirdar and such land is in the personal cultivation of that person he will apply in J.A. Form 20 to the Collector in which the land is situated for issuing a Patta as an occupant of the land in his personal cultivation.(2)The application under sub-section (1) shall contain the following particulars:-(a)Name of the Jagirdar who has granted the land;(b)the area of the land with the name of the village where it is situated;(c)the rent or revenue paid to the Jagirdar, if any; and(d)the area of the land which he wants to be allotted to him as an occupant.(3)On receipt of the application under sub-rule (1) the Collector shall after giving notices to the Jagirdar and the applicant and after making such enquiries as he may deem proper pass an order allotting to the applicant so much of the land as is in his personal cultivation on the date of resumption. A Patta shall be issued in the same form as a Patta is issued to an occupant under the Bhopal State Land Revenue Act, IV of 1932, and the land revenue payable for such land shall be fixed at the village rates determined at the current settlement.(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.
