Section 20(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)If any Jagirdar recovers any rent or revenue, abwab or cess or other dues in contravention of Section 8 of the Act, the Collector shall call upon the Jagirdar to appear before him and to show cause why the penalty provided in sub-section (2) of Section 8 should not be imposed on him and after giving him an opportunity of being heard, pass such orders as he may deem fit.
