Section 21 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
21.
In case no statement has been submitted within the period specified in Section 13 or if the statement submitted does not contain all the required particulars, the Land Reform Commissioner shall determine the required particulars after making such enquiry as he may deem fit and after giving the Jagirdar an opportunity to be heard.
