Section 21(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)An application under sub-section (1) shall be in such form as may be prescribed and shall be accompanied by a receipted Challan showing the payment into the treasury of the amount specified in Section 22 :Provided that a sub-tenant or a tenant of a sub-tenant shall have no right to make an application under this section if the original tenant or the sub-tenant, as the case may be, is under a disability specified in Section 74 of the Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act,'Samvat 2007:Provided further that if the holding be in possession of a tenant of a sub-tenant the right of applying for the acquisition of Pacca tenancy rights under this section shall firstly be that of the tenant of the sub-tenant and the sub-tenant may exercise his said right only after the failure of his tenant to exercise the right within the period prescribed in clause (a) of the above explanation.
