Section 4(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)The total amount recovered under sub-rules (1) and (2) shall, at the end of the agricultural year in which the date of the resumption falls, after deducting 10 per cent therefrom, be ratably distributed between the Jagirdar and the State Government. The Jagirdar shall be entitled to as much amount as bears the same proportion to the total amount which the period before the date of resumption bears to the whole agricultural year.
