Section 41 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
41. Jagirs held for religious or charitable institutions.
- Notwithstanding anything contained in Chapter III of this Act, the [State] [Inserted by Act 1 of 1954 Section 7.] Government may in the case of any Jagir held for the maintenance of any religious or charitable institution pay such perpetual annuity and in such instalments as may be prescribed, instead of the compensation payable under the provisions of this Act:Provided that the amount of such annuity shall not be less than the income which will accrue to such institution if the amount of compensation as determined under the provisions of this Act for such Jagir were invested in some Government security bearing interest at 3-½% per annum.
