Section 27 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
27. Rights of other tenants and grove holders.
(1)Every tenant in a Jagir-land, who at the date of resumption, is entered in the revenue records as a pachpan-paintalis tenant, an occupancy tenant, a pattedar tenant, or a hereditary tenant, shall continue to have rights as such tenant.(2)Every person, who at the date of resumption holds any Jagir-land as a rent free grantee or non-occupancy or gairhaqdar tenant, or holds any grove in such land, shall continue to hold such land or grove, as the case may be, subject to such terms and conditions as may be prescribed.
