Section 11 in The Madhya Bharat Abolition of Jagirs Rules
11.
In the event of the death of a Jagirdar, co-sharer, maintenance holder or Zamindar, his legal representative will be entitled to receive the amount and it shall be paid to such representative on the production of the requisite legal authority. If the total amount to be paid is Rs. 500, the Collector may dispense with the usual legal formaility and make payment, on execution, by the legal representative, of an indemnity bond with such sureties as the Collector may require, if he is satisfied of the right and title of the claimant and considers the undue delay and hardship would be caused by insisting on the production of letter of administration.
