Section 50(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)A Jagirdar whose Jagir land has been resumed under the Act and who on the date of resumption does not hold any land or holds less than the minimum area whether as Khud-kasht or as occupants holding anywhere in the State may apply in J.A. Form 19 to the Collector for allotment of so much area of land for his personal cultivation as to make up minimum area prescribed in the Explanation to Section 21 of the Act.
