Section 6 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
6. Cancellation of leases.
- Where a Jagirdar has, on or after the 29th January, 1949-(a)granted a lease of his Jagir-land or any part thereof for any non-agricultural purpose for a period of three years or more; or(b)granted a lease of or entered into a contract relating to, any forest in his Jagir-land for a period of three years or more;and the Jagir Commissioner is satisfied that such lease or contract was not made or entered into in the normal course of management but in anticipation of legislation for the abolition of Jagirs, the Jagir Commissioner may, according to the Rules made by the Government in this behalf, by order in writing, cancel the lease or the contract, as the case may be.
