Section 49(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)On receipt of an application under sub-rule (2), the Tahsildar, shall after giving due notice in J.A. Form 18 to the Jagirdar and the Shikmi concerned and making such enquiries as he may deem proper, pass an order allotting so much of the land as has been in the personal cultivation of the Shikmi for more than one year and shall issue a Patta in the same form in which Pattas are issued to occupants under the Bhopal State Land Revenue Act, IV of 1932. The land revenue of the land allotted under this rule shall be fixed at the village rates.
