Section 6(9) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(9)if a Jagirdar or Hissedar dies and leaves no heir entitled to inherit, his share, in the case of a Jagir granted by a ruler, shall lapse to Government, and in the case of a Jagir granted by a Jagirdar shall be added to the gross revenue of the Jagir of the grantor.
