Section 15 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
15.
The Jagir Commissioner shall after giving an opportunity to the Jagirdar, the State and other interested persons, of producing evidence and of being heard in support of their contests shall pass such orders as he may deem fit. The enquiry shall be held in the manner provided for the hearing and disposal of suits by a Revenue Court.
