Section 9 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
9. Amount for maintenance.
- Any person who, under any law, or other provision having the force of law or any custom, is entitled to receive a maintenance allowance out of the income of any Jagir, shall be entitled to receive, out of the compensation payable to the Jagirdar such amount tor maintenance annually as the Jagir Commissioner may fix, after taking into consideration-(i)the amount of maintenance allowance which that person used to receive from the Jagirdar before the date of resumption;(ii)the net income of the Jagirdar from the Jagir at the time of fixing the said maintenance allowance;(iii)the net amount of compensation payable to the Jagirdar; and(iv)such other matters as may be prescribed.
