Section 12 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
12. Amount payable to a co-sharer.
- Any co-sharer of a Jagirdar, who under any law or custom in force at the time of the commencement of this Act, is entitled to receive any share out of the income of the Jagir shall be entitled to receive such amount out of the compensation payable to the Jagirdar under Section 10 as bears to the total amount of compensation the same proportion which his share of the income bears to the total income from the Jagir.
