Section 8 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
8.
Immediately after the publication of the Notification under Section 5 in respect of any Jagir, the Collector shall prepare and maintain a Register in JA Form 2 showing the arrears of land revenue, cesses and other dues in respect of the Jagir land due from the Jagirdar and of all loans advanced by the State Government or the Court of Wards to the Jagirdar.
