Section 3 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
3. Act not to apply to certain inams.
- Nothing in this Act shall apply to-(i)devasthan inams or inams held for religions or charitable institutions; and(ii)inams other than Bhil Naik Inams held for service useful to Government in an inam village or inam land.[Explanation. - For the purposes of this section an inam held for a religious of charitable institution shall mean a Devasthan or Dharmadaya inam granted or recognised by the ruling authority for the time being for a religious or charitable institution and entered as such in the alienation register kept under section 53 of the Code or in the records kept under the rules made under the Pensions Act, 1871.] [This Explanation was added and shall be deemed always to have been added at the end by Bombay 40 of 1956, Section 4 and Second Schedule.]
