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State of Maharashtra - Section

Section 10 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli

10.

Compassionate pension may be granted at such rates not exceeding the rates prescribed in and subject to the rules for the time being in force for the payment of compassionate pensions to the survivors of Government servants, only to the survivors of employees of such Jagirs in which prior to the date of the transfer to Government of the administration of the Jagir, it was customary to grant such compassionate pensions.]