Section 28 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
28. Certain occupants of lands to be pattedar tenants.
(1)Subject to the provisions of sub-section (2) every person who is entered in the revenue records [for a continuous period of three years] [Inserted by Act 1 of 1954 Section 6.] as an occupant of any Jagir-land at the date of resumption, shall be deemed to be pattedar tenant in respect of such land which shall be assessed at the village rate.(2)Nothing in sub-section (1) shall apply to any sir or khudkasht land which is allotted to the Jagirdar under Section 22 or any grove land possession of which the Jagirdar is entitled to retain under clause (c) of Section 7.
