Section 23(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)Where the Tahsildar is satisfied that an application made under Section 21, is in the proper form and is accompanied by the receipted Challan referred to in sub-section (2) of that section, he shall proceed to take an enquiry according to the rules prescribed by the Government in this behalf and pass orders accordingly.
