Section 22(c) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(c)In the case of a tenant of a sub-tenant.-(i)If he is a tenant of a Shikmi of Khud-Kasht land of the Jagirdar or Zamindar. - An amount equal to six times the net annua income of the Shikmi from that land.(ii)In the case of any other tenant of a sub-tenant. - An amount equal to eight times the net annual income of that land, out of which 85% shall be given to the original tenant and 15% to the subtenant.
