Section 4(v) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
(v)Whether the inhabitants of the Jagir-land had any objection to the lease, if so, what were the grounds for rejecting them ?(Vi)Whether there was any demand for a lease from the inhabitants of the Jagir-land, if so, whether it was considered by the Jagirdar and rejected on any reasonable ground ?
