Section 2 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
2. Definitions.
- In this Regulation, unless there is anything repugnant in the subject or context,(a)"Excise Revenue" means revenue from country-liquor, toddy, mhowra flowers, opium and ganja;(b)"Existing law" means law in force at the commencement of this Regulation, including Atiyat law, custom or usage having the force of law, and the terms of any grant and including also orders made under existing law;(c)"Guzarayab" means a person who under a lawful order passed before the commencement of this Regulation is entitled to a maintenance allowance from the income of a Jagirdar or Hissedar or of a Jagir;(d)"Haq-e-intazam" means the money which under the existing law is paid to a Jagirdar as his remuneration for managing the Jagir;(e)"Hissedar" means a person who is entitled to a share in the income of a Jagir according to the existing law;(f)"Jagir" includes a Paigah, Samasthan, part of a Jagir, village Mukhta, village Agrahar, Umli and Mukasa, whether granted by a Ruler or a Jagirdar, and, as respects the period commencing on the date appointed for a Jagir under section 5, means the estate theretofore constituting a Jagir;(g)"Jagir Administrator" means the Jagir Administrator appointed under sub-section (1) of section 3 and, subject to the rules under this Regulation referred to in sub-section (2) of section 3, all references to the Jagir Administrator shall be read as including a reference to an Assistant and Jagir Administrator;(h)"Jagirdar" means the person who immediately before the date appointed under section 5 was the holder (qabiz) of a Jagir and includes the Amir of a Paigah and the Vali of a Samasthan;(i)"Year of account" means the Fasli year, or where the accounts of a Jagir are maintained according to a year of another era, the year according to that era.
