Section 23(5) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(5)[ Rent at the village rate assessed in the current settlement shall be charged from every sub-tenant or tenant of a sub-tenant to whom a certificate is granted under sub-section (4) :Provided that the rent charged from such of them including the Sakitulmilkiyat tenant who had been fully assessed in the current settlement shall continue to be the same as assessed in the said settlement till their re-assessment in the next settlement.] [Substituted by M.B. Act 28 of 1956, Published in M.B. Gazette dated 30-10-1956 and came into force on the same day.]
