Section 21(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)A sub-tenant or a tenant of a sub-tenant who is in possession of any land in a resumed Jagir-land, may, within the relevant period, apply to the Tahsildar within whose jurisdiction that Jagir-land is situated (hereinafter referred to as "the Tahsildar") for acquiriing the rights of a Pacca tenant in his holding.Explanation. - For the purposes of this section, the expression "relevant period" shall mean-(a)if the holding be in the possession of a tenant of a sub-tenant, a period of [eight years] [Substituted by M.P. Act 26 of 1958 for 'four years' and shall be deemed to have been substituted as soon as M.P. Act 20 of 1955 came into force (i.e. from 5-4-1955).] from the date of resumption, in case of the tenant and if the tenant fails to apply within the said period, a further period of six months, in case of the sub-tenant;(b)if the holding be in the possession of a sub-tenant a period of [eight years] [Substituted by M.P. Act 26 of 1958 for 'four years' and shall be deemed to have been substituted as soon as M.P, Act 20 of 1955 came into force (i.e. from 5-4-1955).] from the date of resumption.
