Section 5 in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
5. Reasons of the order shall be recorded.
- If after making enquiry on the points specified above or any such point that he may deem fit to enquire, the Jagir Commissioner is satisfied that the lease of the contract was not made or entered into the normal course of management But in anticipation of legislation for the abolition of Jagirs he shall pass an order to that effect in writing and record his reasons for the same.
