Section 13 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
13.
Every person who on the date of resumption holds any Jagir land as a rent-free grantee or non-occupancy or gairhaqdar tenant or holds any grove in such land, shall continue to hold such land or grove, as the case may be, on the following terms and conditions :-(i)The land will be held as a Pachpan-Paintalis tenant if a Bandh has been construed on the land by the occupant at any time at his own cost or if a Bandh on the land has been purchased by him for valuable consideration after the last settlement.(ii)In the case of any other land, the land will be held as a pattedar tenant at the village rate.
