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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)In the case of jagirs in category (2) a sum equivalent to the haq-e-intazam shall be distributed between the Jagirdar and Hissedars in the proportions to which they are under the existing law entitled to the income of the Jagir.