THAKUR MEHTAB SINGH Vs. STATE

JUDGEMENT

(1.) THIS is an appeal under Section 29 of the Madhya Bharat Abolition of Jagirs Act, 1951, against the Jagir Commissioner's order dated 24 -5 -57. The order of the Jagir Commissioner is attacked on the following grounds:

(2.) THE last objection was withdrawn when it was pointed out that 30 per cent, of the net income is less than 22 1/2 per cent, of the gross income and that the deduction is in accordance with Clause 4 of Schedule I.

(3.) THE next question for decision, therefore, would be what is Siwai Jama income. Siwai Jama income has been defined under Clause 123 of Settlement Manual of former Gwalior State and includes income from sale of trees, (excluding mango and Mahua trees) grass, fish, fire -wood, Singhara, etc. Income from Nazrana Arazi does not fall under any one of these categories and must, therefore, be excluded from Siwai Jama. This objection is therefore overruled.