Section 40(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)The Jagir Commissioner shall forward the application for the orders of the Government with his recommendations after taking into consideration the following matters :(a)age of the Jagirdar;(b)total amount of compensation payable to the Jagirdar;(c)number of instalments;(d)amount of each instalment;(e)amount of compensation for which the Jagirdar wants to purchase annuity; and(f)amount of annuity which the Insurance Company would pay to the Jagirdar for his life-time.
