Section 48(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(1)A Jagirdar whose Jagir land has been resumed under the Act and who has any area of Khud-kasht land may within [one year] [Substituted by Notification dated 15-3-1954, published in Bhopal Gazette, dated 27-3-1954.] of the date of resumption apply in J.A. Form 13, to the Tahsildar within whose jurisdiction such land or the major portion of such land is situated for the allotment to him under Section 16 of such land as is in his personal cultivation.
