Section 7 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
7. Penalty for recovering a sum to which a Jagirdar is not entitled.
(1)On and from the date of resumption, no Jagirdar shall recovei or receive from any tenant, or resident of the Jagir, or from any contractor, or other person, any rent, cess or other dues, which he is not entitled to recover or receive under the provisions of this Act.(2)Where any Jagirdar recovers any rent, cess or other dues in contravention of the provisions of sub-section (1) he shah be liable to pay to the Government as penalty such sum not exceeding Rs. 500 as the Collector may, after making an enquiry in the prescribed manner direct, and the Collector may further direct the refund of such rent, cess or other dues.(3)All sums recoverable under sub-section (2) shall be realised as arrears of land-revenue.
