Section 25 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
25.
For purposes of calculating the net income of a Jagir under clause 4 of the Schedule, the land revenue on sir, khudkasht, grove or other land allotted to the Jagirdar will be taken to bear the same ratio to the total land revenue of the village as the valuation of sir, khudkasht, grove or other land at village rates bears to the total gross income of the village from rent and Sayar.
