Section 27(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Every person, who at the date of resumption holds any Jagir-land as a rent free grantee or non-occupancy or gairhaqdar tenant, or holds any grove in such land, shall continue to hold such land or grove, as the case may be, subject to such terms and conditions as may be prescribed.
