Section 50 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
50.
(1)A Jagirdar whose Jagir land has been resumed under the Act and who on the date of resumption does not hold any land or holds less than the minimum area whether as Khud-kasht or as occupants holding anywhere in the State may apply in J.A. Form 19 to the Collector for allotment of so much area of land for his personal cultivation as to make up minimum area prescribed in the Explanation to Section 21 of the Act.(2)The application under sub-rule (1) shall contain the following particulars :-(a)the area of Khud-kasht land personally cultivated by the Jagirdar in each village of his Jagir;(b)the area of land held by the Jagirdar as an occupant outside his Jagir with details of the area held and land revenue paid in each village;(c)the area of land held by the Jagirdar as occupant outside his Jagir but transferred to any other person on or after the 6th day of May, 1952;(d)the name of the person or persons to whom the area has been transferred and the amount of the consideration money received for the land; and(e)the area of the land which the Jagirdar wants to be allotted to him for making up the minimum area in his personal cultivation with the name or the names of the villages where the area is situated.(3)On receipt of the application under sub-rule (2) the Collector shall after verification of the particulars supplied by the Jagirdar and such other enquiries as he may deem proper and giving the Jagirdar a reasonable opportunity of being heard pass an order allotting so much unoccupied culturable land available in or near the village where the Jagirdar has already got some Khud-kasht land in his personal cultivation or where he resides, so as to make up the minimum area as prescribed under Explanation to Section 21 :Provided that if the Jagirdar has on or after the 6th day of May, 1952, transferred any area of land held by him as occupant outside his Jagir, the area so transferred shall be taken into account in determining the minimum area to be allotted to the Jagirdar.(4)The Collector shall issue a Patta of the land allotted to the Jagirdar under sub-rule (3) in the same form as a Patta is issued to an occupant under the Bhopal State Land Revenue Act, IV of 1932, and the revenue payable by the Jagirdar for such land shall be fixed at the village rates determined at the current settlement.
