Section 13 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
13. Determination of compensation and dues and other deductions.
- On the receipt of a statement of claim under Section 12 or if no statement is received within the period specified in that section on the expiry of that period, the Jagir Commissioner shall determine-(a)the amount of compensation payable to the Jagirdar under Section 8;(b)the amount recoverable from him under clause (e) of sub-section (1) of Section 4;(c)the amounts of the annual maintenance allowances payable to maintenance holders, if any, under Section 9;(d)the amounts payable annually to the Zamindars of the Jagirdar, if any, under Section 10; and(e)the amount payable to the Co-sharers of a Jagirdar, if any, under Section 11; and shall communicate his decision to the Government, the Jagirdar, the maintenance holders, the co-sharers and the Zamindars, if any, as soon as may be practicable.
