Section 5(1) in The Punjab Resumption of Jagirs Act, 1957
(1)[In consideration of the extinguishment and resumption of the Jagir, other than a military jagir granted at any time before the 4th day of August, 1914 and ensured for the life time of the jagirdar under the Punjab Resumption of Jagirs (Amendment Act, 1961) the jagirdar or such successor, as the case may be shall be paid a sum equal to seven times the amount payable annually to the jagirdar immediately before the extinguishment and resumption in respect of the assignment or grant or seven times the amount which would have been payable by him annually immediately before the extinguishment and resumption as land revenue but for the remission by way of muafi; andProvided that -(a)[ - ](b)in the case of the resumption and extinguishment of any hereditary parwarish or pension, any amount thereof received by the jagirdar after the 14th November, 1957, shall be deducted in computing the amount of compensation payable to him or his successor].
