3. Act not to apply to certain kinds of alienations. - (1) Nothing in this Act shall apply to-
(a)Devasthan inams or imams held by religious or charitable institutions;[(b) alienations other than watan, held for service which was useful to the ruling authority for the time being before merger and has continued to be useful to the State Government after merger;](c)any pension granted to an ex-servant of a former Indian State in consideration of the service rendered by him to such state;(d)revenue-free sites granted by the ruling authority for the time being before merger for the construction of schools, colleges, hospitals, dispensaries, religious or charitable institutions or other public works from which no profit is intended to be derived;(e)the sums payable under the rules for the settlement of the saranjams of the Feudatory Jagirdars of Kolhapur published in Government Notification in the Political and Services Department, No. FCK. 1053, dated the 19th April, 1954;(f)the land tenure to which the provisions of any of the enactments specified in the Schedule apply;(2)Where an alienation is held jointly for service appertaining to a watan and for any other service useful to Government then for the purposes of this Act, the State Government shall, after holding such inquiry as it may think fit, decide what portion of such alienation shall be deemed to be an alienation held for service appertaining to a watan and what portion thereof shall be deemed to be an alienation held for any other service useful to Government.[Explanation. - For the purposes of this section an inam held by a religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being before merger for a religious or charitable institution and entered as such in the record maintained in this behalf in the Indian State concerned before merger]
