Section 24 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
24. Sir or Khudkasht land in lieu of maintenance allowance.
- Any sir or khudkasht land granted by a Jagirdar to a person in lieu of maintenance allowance payable from the Jagir-lands which is under the personal cultivation of such person on the date immediately preceding the date of resumption shall be deemed to be settled on such person as a pattedar tenant.
