Section 18 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
18. Determination of questions of title.
- If, during the course of an enquiry by the Land Reforms Commissioner, any question arises in respect of a title to or right or interest in the Jagir-lands-resumed under Section 5, the Land Reforms Commissioner shall after holding such enquiry as he may deem fit decide such [question] [Substituted for the word 'questions' 7.].
