Section 7(c) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(c)the Jagirdar shall be entitled to retain possession of such groves but not including Mahua groves or orchards as have been planted in the Jagir-land [or purchased for valuable consideration by him or any of his predecessors-in-interest] [Substituted for the words 'by him or by any of his predeessors-in-interest' by Act 1 of 1954 Section 3.] and which are in his possession on the date immediately preceding the date of resumption, on such terms and conditions as may be prescribed.
