Section 10 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
10. Payments from the balance.
(1)In the case of jagirs in category (1) a sum equivalent to half the haq-e-intazam shall be paid to the Jagirdar and the like sum shall be distributed between the Hissedars (other than the Jagirdar) in the proportions to which they would have been entitled under the existing law to the income of the Jagir if the Jagirdar had not existed :Provided that if there is no Hissedar, a sum equivalent to the whole of the haq-e-intazam shall be paid to the Jagirdar.(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.(3)In the case of jagirs in category (3) a sum equivalent to the haq-e-intazam shall be distributed between the Hissedars, including the heirs of the deceased Jagirdar, in the proportions to which they are under the existing law entitled to the income of the Jagir.(4)In the case of jagirs in category (4) an amount equivalent to the haq-e-intazam shall, as from the year of account following the year in which the Jagirdar dies, be distributed between Hissedars, including the heirs of the deceased Jagirdar, in the proportions to which they are under the existing law entitled to the income of the Jagir.
