Section 11 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
11. Distribution of net income.
(1)In the case of a Jagir other than a Paigah the net income shall be distributed between the Jagirdar and Hissedars in the proportion to which they are entitled under the existing law.(2)In the case of a Paigah two-fifths of the net income shall be payable to the Amir-e-Paigah and the remaining three-fifths shall be distributed among the Hissedars according to their shares, the Amir-e-Paigah not being deemed to be a Hissedar.
