Section 18 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
18. To whom compensation shall be payable after the death of a jagirdar.
- If any jagirdar to whom compensation money is payable under this act dis before the full payment of such compensation money to him, such compensation money as may remain payable to him under this Act, shall be payable to such of his heirs or successors as may be declared by a competent Court entitled to receive the3 same, according to the personal law by which the jagirdar is governed.
