Section 25(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)Where on the date immediately preceding the date of resumption of any Jagir-land a Jagirdar was cultivating personally any sir or khudkasht land jointly with any other person, the Land Reforms Commissioner shall demarcate [and separate the] [Inserted by Act 1 of 1954 Section 7.] share of the Jagirdar from the share of such other person.
