Section 28(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)Subject to the provisions of sub-section (2) every person who is entered in the revenue records [for a continuous period of three years] [Inserted by Act 1 of 1954 Section 6.] as an occupant of any Jagir-land at the date of resumption, shall be deemed to be pattedar tenant in respect of such land which shall be assessed at the village rate.
