Section 4(xiii) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act
(xiii)Whether the forest area for which the Jagirdar had entered into a contract was about the same as in previous years or abnormally high, if so, what were the reasons for leasing out such a large area at a time when a legislation for abolition of Jagir-land was anticipated.
