Section 17(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)The sites of private buildings, places of worship, wells, tanks and trees which shall continue to belong to or be held by a Jagirdar or other person under sub-section (1) of Section 6 of the Act, situated within the limits of a Jagir land, shall be deemed to be settled with the owner of the said buildings, wells, places of worship, tanks and trees as on the following terms and conditions :-(a)he shall pay to the government such rent or revenue for the site as may be fixed by the Collector under the provisions of the Bhopal State Land Revenue Act (Act IV of 1932);(b)he shall have heritable and transferable interest and rights in the site;(c)he shall not be liable to ejectment;(d)he shall have the right to use the site for any purpose whatsoever subject to the existing rights of easement;(e)succession shall be governed by personal law;(f)if the building is abandoned or if the well goes out of use or if the owner dies without any heir entitled to succeed, the site shall escheat to the State Government.
