Section 5(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(1)As soon as may be after the commencement of this Regulation, the [Government] [The word 'Government' substituted for the words 'Military Governor' in sub-section (1) of section 3 Schedule (Part III) of the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956 at page 255 of the Gazette.] shall appoint a date for the transfer to the administration of jagirs and may appoint different dates for different jagirs.
