Section 4 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
4.
(1)Immediately after the date of resumption the Collector shall ask every Jagirdar to furnish within a month a statement in J.A. Form 2, showing the amounts recovered by him before the date of resumption on account of revenue, rent, cess or other dues for the agricultural year in which the date of resumption falls, from every occupant, shikmi or any other person.(2)The Collector shall maintain a separate account of the amounts recovered by him after the date of resumption on account of revenue, rent, cess or other dues for the agricultural year in which the date of resumption falls, from every occupant, shikmi or any other person.(3)The total amount recovered under sub-rules (1) and (2) shall, at the end of the agricultural year in which the date of the resumption falls, after deducting 10 per cent therefrom, be ratably distributed between the Jagirdar and the State Government. The Jagirdar shall be entitled to as much amount as bears the same proportion to the total amount which the period before the date of resumption bears to the whole agricultural year.
