Section 19 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
19.
(1)Immediately after the date of resumption the Collector shall ask every Jagirdar in his jurisdiction to furnish within fifteen days of the receipt of the order, a list in J.A. Form 6, of all leases and contracts granted by him on or after the 6th May, 1952, for any non-agricultural purposes or relating to any forest, fisheries or quarries in his Jagir land for a period of three years or more.(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.(3)In determining the question whether a lease or a contract was made or entered into in the normal course of management or anticipation of the legislation of the abolition of Jagirs, the Collector shall take into consideration the following facts:-(a)the past practice of granting such leases or contracts in the Jagir;(b)the date of the lease or the contract;(c)the amount for which the lease or the contract has been granted;(d)the amount Of premium, if any, charged by the Jagirdar; and(e)whether the lease or the contract has been made or entered into in accordance with the rules and standing orders of the Government.(5)After taking such oral or documentary evidence as the parties may produce and hearing the parties concerned, the Collector shall pass an order in writing giving full reasons in support of his order.
