(3)If from the inam decision or the Sanad or Sanads the real intent appears to be that the grant should be continued in perpetuity, an elucidation to that effect shall be made in the succession decision and the grant shall be continued accordingly; otherwise fifteen per cent of the entire grant shall be deducted at each succession in favour of Government so that the grant may terminate in seven generations:Provided, however, that such deductions shall not be made from a grant which is conditional upon religious service.
