Section 1 in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
1. Notice.
- Where a Jagirdar has, on or after the 29th January, 1949, granted a lease of his Jagir-land or any part thereof for any non-agricultural purpose or granted a lease of, or entered into a contract relating to, any forest in his Jagir-land for a period of three years or more, the Jagir Commissioner shall issue a notice in Form A appended to these Rules asking the Jagirdar and the lessee or the contractor, as the case may be, to show cause by a specified date why the lease or the contract, as the case may be, should not be cancelled.
