Section 48(4) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(4)The Tahsildar after necessary verification of the particulars supplied by the applicant and making such enquiries as he may deem necessary and giving the parties an opportunity of being heard, pass an order making allotment to the Jagirdar of so much of the recorded Khud-kasht land as was in his personal cultivation on the date of resumption and shall issue a Patta to the Jagirdar in J.A. Form 16 under sub-section 3 of Section 20.
