Section 26 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
26. Rights and liabilities of tenants and sub-tenants in sir land.
- Notwithstanding anything in Chapter IV, every person who immediately before the date of resumption of any Jagir-land holds or occupies any land as a tenant of sir land [allotted to Jagirdar] [Inserted by Act 1 of 1954 Section 5.] shall continue to occupy or hold such land as a sub-tenant of the Jagirdar [and shall be liable to pay such rent] [Inserted by Act 1 of 1954.] as may, subject to any law or custom having the force of law or any decree or order of any Court, be agreed upon by the Jagirdar and such person.
