Section 5 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
5. Resumption of Jagir-lands.
(1)As soon as may be after commencement of this Act, the State Government may, by notification in the Official Gazette, appoint a date for the resumption of any class of Jagir-lands and different dates may be appointed for different classes of Jagir-lands.(2)The State Government may, by notification in the Official Gazette, vary any date appointed under this section at any time before such date.(3)The date finally appointed under this section in relation to the resumption of any Jagir-land is hereinafter referred to as the 'date of resumption' of that Jagir-land.
