Section 5 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
5.
Immediately after the publication of the notification under Section 4, in respect of a Jagir, the Collector shall prepare and maintain a register in J.A. Form 3, showing the arrears of land revenue, abwab or cesses, Zar-i-Chaharum or Zar-i-Panjum, Agricultural Income-tax and all other dues in respect of the Jagir land due from the Jagirdar and of all loans advanced by the State Government or the Court of Wards to the Jagirdar.
