Section 10 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
10.
(1)The Jagirdar whose Jagir land has been resumed under Section 4 shall, within one month of the date of resumption submit to the Collector of the district in j.A. Form 4, a list of the property which he claims under sub-section (1) of Section 68 of the Act to be his private and personal property. The Collector shall give a receipt for the list to the jagirdar and shall desist from taking over possession or charge of the property specified in the list till the receipt of the orders of the jagir Commissioner.(2)The Collector shall, after making necessary verification of the entries in the list, forward the list with his report about each item mentioned in the list to the Jagir Commissioner for orders under sub-section (2) of Section 6.(3)Should the Collector be of the opinion that any item of property specified in the list submitted to him under sub-rule (1) is not the property of the Jagirdar and which the Jagirdar is not entitled to hold under sub-section (1) of Section 6, he shall report the reasons of such opinion and refer the matter to the Jagir Commissioner under sub-section (2) of Section 6. A copy of such reference shall be forwarded to the Revenue Commissioner also.
