Section 3(1) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
(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;] [This clause was substituted and shall be deemed always to have been substituted for the original by Bombay 40 of 1956, Section 4, Second Schedule.](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;
