(1)Until record of rights for the villages in the Madhya Bharat, Bhopal, Vindhya Pradesh and Sironj regions is prepared in accordance with the provisions of Section 108 the jamabandi or khatauni of every such village for the agricultural year as the State Government may notify shall, so far as it contains the particulars specified in Section 108, be deemed to be the record-of-rights, for that village.(2)The jamabandi or khatauni referred to in sub-section (1) shall be published in the village in such manner as may be directed by the Collector.(3)[ Objections may be filed to any entry in jamabandi or khatauni which shall be disposed of by the Tahsildar in such manner as may be prescribed.] [Substituted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).](4)The jamabandi of the villages in the Mahakoshal region for the agricultural year [1954-55] [Substituted by M.P. Act No. 24 of 1961 (w.e.t. 2-10-1959).] shall continue to be deemed to be record-of-rights of such village until a record-of-rights is prepared in accordance with the provisions of Section 108.
