Section 26 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
26.
For purposes of determining the amount of compensation, dues and other deductions under sub-section (1) of Section 13, the Jagir Commissioner may require the Jagirdar, maintenance holders, and co-sharers to produce any registers, records, documents or evidence that may be in their possession. The person so required shall produce registers, records, other documents or evidence which he has been asked to produce. If he fails to produce them the Jagir Commissioner can make any reasonable presumption against him (i.e., against the person who was required to produce them).
