Section 12 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
12.
Groves and orchards allotted to a Jagirdar under clause (c) of Section 7, shall be allotted to him on the following terms and conditions(i)The Jagirdar will become a pattedar tenant of the land occupied by the grove or orchard.(ii)Rent shall be assessed on the land at the village rate and shall be payable with effect from the date of resumption.
