Section 40(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)The Government may sanction or reject the application after considering the merits of each case. In case the application is sanctioned the amount of compensation for which the Jagirdar wants to purchase annuity shall be paid to the Insurance Company nominated by the Jagirdar, after obtaining a joint receipt of the amount from the Jagirdar and the Insurance Company.
