4. Manner in which new assignments are to be expressed
. - (1) The terms of jagir created under this Act shall provide for an assignment, not exceeding a fixed annual sum, or for the grant of an annual sum of money charged on the whole or part of the land revenue arising from a specified area, and subject in either case to such deductions on account of collection. suspension or remission of land revenue as Government may direct.(2)A jagir created under this Act may be continued after the death of the original jagirdar but the terms thereof shall be so expressed as to provide that the amount assigned to the next holder shall not exceed half of the amount assigned to his predecessor, and that the Jagir shall be extinguished after the death of the second holder.
