Section 4 in The Maharashtra Personal Inams Abolition Act, 1953
4. Abolition of personal inams and rights in respect of such inams.
- Notwithstanding anything contained in any usage, settlement, grant, sanad or order or a decree or order of a Court or any law for the time being in force, with effect from and on the appointed date:-(i)all personal inams shall be deemed to have been extinguished;(ii)save as expressly provided by or under the provisions of this Act, all rights legally subsisting on the said date in respect of such personal inams shall be deemed to have been extinguished:Provided that in the case of a personal inam consisting of exemption from the payment of land revenue only, either wholly or in part, such exemption shall be deemed to have been extinguished-(a)if the amount of such exemption is or exceeds Rs. 5000 with effect from the 1st day of August 1953; and(b)in all other cases, with effect from the 1st day of August 1955.
