Section 6 in The Maharashtra Personal Inams Abolition Act, 1953
6. Compensation for abolition of cash allowance.
- Notwithstanding anything contained in any law, usage, settlement, grant, sanad or order but subject to the provisions of this Act, a sum equal to seven times [the amount of share in the revenues of a village or any portion thereof or land referred to in section 2(1)(e)(i), or as the case may be,] [This portion was inserted by Maharashtra 43 of 1961, Section 3(a).] the amount of a cash allowance referred to in section 2(1)(e)(ii), if any, due to.an inamdar as personal inam shall, be paid to him as compensation in consideration of the extinguishment of his right to receive [such share or allowance] [These words were substituted for the words 'such allowance' by Maharashtra 43 of 1961, Section 3(b).].
