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Bhopal State - Section

Section 16 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

16.

Immediately after the date of resumption the Collector shall get a statement prepared in J.A. Form 5, of Khud-kasht lands, grove lands and orchards held by each Jagirdar giving details of the area, soil, class and the period of personal cultivation of each Khasra number in each village included in the Jagir.