Section 19(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)In determining the question whether a lease or a contract was made or entered into in the normal course of management or anticipation of the legislation of the abolition of Jagirs, the Collector shall take into consideration the following facts:-(a)the past practice of granting such leases or contracts in the Jagir;(b)the date of the lease or the contract;(c)the amount for which the lease or the contract has been granted;(d)the amount Of premium, if any, charged by the Jagirdar; and(e)whether the lease or the contract has been made or entered into in accordance with the rules and standing orders of the Government.
