Section 21 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
21. Enquiry by Tahsildar.
(1)On receipt of an application under Section 20, the Tahsildar shall issue notice to the applicant and other interested persons, if any, and after giving the parties an opportunity of being heard, shall make an enquiry in the prescribed manner.(2)After making the enquiry referred to in sub-section (1), the Tahsildar may, having due regard to the provisions hereinafter contained in this Chapter, pass an order making an allotment to the Jagirdar of such land for personal cultivation as may be specified in the order.(3)Where any land is allotted to a Jagirdar for personal cultivation under sub-section (2) the Tahsildar shall issue a patta to the Jagirs in such form as may be prescribed in respect of the land so allotted.
