Section 47(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(3)If the total compensation remaining due to the Jagirdar after his death is not more than a sum of Rs. 500/-, it may be paid to such person as the Collector may, after making such enquiries as he may deem fit, determine the person legally entitled to receive such compensation.
