Section 7(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(b)all private wells and trees in abadi and all buildings situated in the Jagir-land belonging to, or held by the Jagirdar or any tenant or other person, shall continue to belong or be held by such Jagirdar, tenant or other person, as the case may be, and the site of the wells or the buildings and any lands appurtenant thereto shall be settled upon such Jagirdar, tenant or other person on such terms and conditions as may be prescribed;
