Section 19 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
19. Land cultivated personally to be held on Pacca tenure.
- As from the date of resumption all khud-kasht land cultivated personally by jagirdear or Zamindar shall be deemed to be held by the jagirdar or the Zamindar, as the case may be as the Pacca tenant thereof and shall be assessed at village rate.
