Section 18 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
18.
Groves and orchards shall be settled on the Jagirdar under clause (c) of sub-section (1) of Section 6 of the Act on the following terms and conditions:-(1)A Jagirdar will become an occupant of the land occupied by the groves or orchards; and(2)land revenue shall be assessed on the land at the village rates and shall be payable with effect from the date of resumption.
