Section 16 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
16.
The site of all private wells and buildings situated in the Jagir land and belonging to or held by the Jagirdar or any tenant or other person and any lands appurtenant thereto shall be settled with the Jagirdar tenant or other person, as the case may be, on the following terms and conditions(i)The Jagirdar, tenant or other person, as the case may be, sltall become a pattedar tenant of the site and the appurtenant land at the village rate.(ii)No rent will, however, be payable for the site and land appurtenant thereto if no such rent was payable on the date immediately preceding the date of resumption.
