Section 7 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
7. Private wells, trees and buildings.
- Notwithstanding anything contained in Section 6-(a)the Jagirdar shall continue to remain in possession of his sir and khudkasht to the extent and subject to the conditions and restrictions specified in Chapter IV;(b)all private wells and trees in abadi and all buildings situated in the Jagir-land belonging to, or held by the Jagirdar or any tenant or other person, shall continue to belong or be held by such Jagirdar, tenant or other person, as the case may be, and the site of the wells or the buildings and any lands appurtenant thereto shall be settled upon such Jagirdar, tenant or other person on such terms and conditions as may be prescribed;(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.
