Section 26 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
26. Grant of lease of land for non-agricultural purposes to the Jagirdar.
- If the Jagirdar has in his possession any land other than that specified in Section 7 for any non-agricultural purpose he shall apply within six months from the date of resumption to obtain from the Government a lease under Section 101 (1) of the Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, Samvat 2007, and the Government may grant him a lease subject to such terms and conditions as it may deem proper and if he does not so apply or the lease is not granted, he shall be liable to ejectment under the said Act.
