Section 13 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
13. Accounts and advances.
(1)The Jagir Administrator shall maintain a separate account in respect of each Jagir and shall afford every Jagirdar and Hissedar reasonable facilities for the inspection of the same.(2)The Jagir Administrator shall make advance payments to Jagirdars and Hissedars in accordance with rules made under this Regulation and shall adjust the same when the net income of the Jagir is distributed.(3)The payment to Government required by section 8, the payment from the balance required by section 10, and the distribution of the net income in accordance with section 11, including payments to Guzarayabs under section 12, shall be effected as soon as may be after the expiration of the year of account.(4)In compiling the accounts for the year of account current on the appointed day, the Jagir Administrator may disallow any expenditure included in the accounts furnished by the Jagirdar under sub-section (2) of section 5 which in his opinion was not incurred in the normal course of management of the Jagir.
