Section 20(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)Subject to other provisions of this Act, every tenant of a Jagirdar, or Zamindar including the Shikmi shall as from the date of resumption be deemed to be a Pacca tenant of the land cultivated personally by him.Explanation. - For the purposes of this section and Section 22, Shikmi shall mean any person holding the Khud-Kasht land of the Jagirdar or the Zamindar, as the case may be.
