26. Allotment of land, etc, in Girasdari Majmu village.
(1)For the purposes of this Chapter, the villages specified in the Second Schedule shall be deemed to be Girasdari Majmu villages and the Girasdars of such villages shall be called the Majmu holders of the said villages.(2)In any Majmu village one-sixth of the total area of land under cultivation shall be allotted for personal cultivation amongst the Majmu holders of the village jointly in full satisfaction of their claim for land for personal cultivation in that village.(3)The land allotted to Majmu holders shall, as far as may be, have the same proportion of the good, medium or poor land, as also of Jirayat and Bagayat land, as the one-sixth share of the Majmu holders bears to the total area of land under cultivation in the village.(4)For the purposes of allotment under this section, land already under personal cultivation of the Majmu holders in the said village shall be taken into account.(5)The provisions of section 22 shall, as far as may be, apply to the allotment of land in Majmu villages as they apply to land in other villages.(6)The total area of land in the said villages shall not be taken into consideration for determining the land for personal cultivation in any other village either in favour of or against such Majmu-holders.(7)A Majmu-holder shall be entitled to compensation and rehabilitation grant in respect of his share in the Majmu village from the tenant and the Government to the same extent and in the same manner as a Girasdar is entitled to in respect of any other land under the provisions of this Act.(8)The Government may, from time to time, by notification in the Official Gazette, amend, add to or substract, from the Schedule the name of any village and on the issue of such notification the Schedule shall be deemed to have been amended accordingly.
