Section 51(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)On receipt of the application under sub-rule (1) the Collector shall after giving notices to the Jagirdar and the applicant and after making such enquiries as he may deem proper pass an order allotting to the applicant so much of the land as is in his personal cultivation on the date of resumption. A Patta shall be issued in the same form as a Patta is issued to an occupant under the Bhopal State Land Revenue Act, IV of 1932, and the land revenue payable for such land shall be fixed at the village rates determined at the current settlement.
