Section 4(xii) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
(xii)Whether the Jagirdar gave a contract of any forest area in the past three years prior to January 1948, if so, what was the area of such coupe and the contract money and for what purpose it was given. Whether the contract money was paid in lump sum in such cases or by instalments ?
