Section 3 in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
3. Exparte decision of the case.
- If the Jagirdar and the lessee or the contractor do not appear before the Jagir Commissioner on the date of hearing nor submit their reply to the notice in writing, by themselves or through any authorised agent or Pleader, the Jagir Commissioner shall decide the case on its merits and pass such orders as he may deem fit.
