Section 20(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)[ Rent at the village rate assessed in the current settlement shall be charged from every tenant or Shikmi deemed to be Pacca tenant under this section :Provided that the rent charged from such of them including the Sakitulmilkiyat tenant who had been fully assessed in the current settlement shall continue to be the same as assessed in the said settlement till their reassessment in the next settlement] [Substituted by M.B. Act 20 of 1955, Section 3.].
