Section 17(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(1)Nothing in this Regulation shall affect the home farm (seri Khudkasht) of a Jagirdar or Hissedar which, subject to any law for the time being in force, he shall continue to hold, -(a)where the village in which the farm is situate has been brought under survey and settlement whether before or after the appointed day, in accordance with the terms recorded at the time of such survey and settlement;(b)for so long as the village has not been brought under survey and settlement, in accordance with the terms and conditions prevailing immediately before the appointed day.
