Section 51(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)If any Jagirdar has granted any Khud-kasht land to any person in lieu of maintenance allowance payable by the Jagirdar and such land is in the personal cultivation of that person he will apply in J.A. Form 20 to the Collector in which the land is situated for issuing a Patta as an occupant of the land in his personal cultivation.
