Section 22 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
22.
(1)The statement of claim required to be filled under sub-section (1) of Section 12 of the Act, shall be in J.A. Form 7.(2)In addition to the particulars mentioned under sub-section (2) of Section 12 of the Act, the following details shall also be given in the Statement of Claim:-(a)Khasra numbers with their areas held as Khud-kasht by the Jagirdar with details of the area cultivated personally by the Jagirdar and the area in possession of Shikmis mentioning the period of such possession in each case;(b)area and land revenue of the holding or holdings held by the Jagirdar as occupant in any village outside his Jagir; and(c)details of open enclosures, house sites, private buildings, places of worship, wells, tanks, trees, groves and orchards which the Jagirdar claims to be continued to remain in his possession under sub-section (1) of Section 6 of the Act.
