Section 23 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
23. Issue of certificate of Pacca tenancy.
(1)Where the Tahsildar is satisfied that an application made under Section 21 is not in the proper form, or is not accompanied by the receipted Challan referred to m sub-section (2) of that section, he shall reject the application.(2)Where the Tahsildar is satisfied that an application made under Section 21, is in the proper form and is accompanied by the receipted Challan referred to in sub-section (2) of that section, he shall proceed to take an enquiry according to the rules prescribed by the Government in this behalf and pass orders accordingly.(3)If after enquiry the amount deposited by the applicant is found to be less than the amount determined to be due from the applicant under Section 22, the Tahsildar shall by order in writing direct him to deposit within a reasonable time the further amount in the treasury and if he fails to deposit the said sum accordingly, his application shall be rejected.(4)If the applicant deposits the sum as directed under sub-section (3) the Tahsildar shall issue a certificate of Pacca tenancy in favour of the applicant, in the prescribed form. [And the amount deposited in accordance with Section 22 shall be given to the concerned Gair Maurusi tenant, Maurusi tenant, sub-tenant, Jagirdar or Zamindar, as the case may be.] [Added by M.B. Act 28 of 1956, Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.](5)[ Rent at the village rate assessed in the current settlement shall be charged from every sub-tenant or tenant of a sub-tenant to whom a certificate is granted under sub-section (4) :Provided that the rent charged from such of them including the Sakitulmilkiyat tenant who had been fully assessed in the current settlement shall continue to be the same as assessed in the said settlement till their re-assessment in the next settlement.] [Substituted by M.B. Act 28 of 1956, Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.](6)Till the expiry of the period allowed for submitting an application under Section 21 or till the final decision of such application under this section, whichever may be earlier, the former status of the tenant or the sub-tenant, as the case may be, shall continue.
