Section 50(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)On receipt of the application under sub-rule (2) the Collector shall after verification of the particulars supplied by the Jagirdar and such other enquiries as he may deem proper and giving the Jagirdar a reasonable opportunity of being heard pass an order allotting so much unoccupied culturable land available in or near the village where the Jagirdar has already got some Khud-kasht land in his personal cultivation or where he resides, so as to make up the minimum area as prescribed under Explanation to Section 21 :Provided that if the Jagirdar has on or after the 6th day of May, 1952, transferred any area of land held by him as occupant outside his Jagir, the area so transferred shall be taken into account in determining the minimum area to be allotted to the Jagirdar.
