Section 19(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)On receipt of these lists the Collector shall summon the persons in whose favour the leases or contracts have been granted, with their leases and documents to the contracts and after scrutinising them and giving an opportunity to the parties of being heard, shall decide whether the lease or the contract should be cancelled under Section 7 of the Act.
