Section 7A in The Punjab Resumption of Jagirs Act, 1957
7A. [ Payment of compensation and arrears of Jagir after death of Jagirdar. [Sections 7A and 7B inserted by Punjab Act 9 of 1961, section 6, with effect from the 14th November, 1957.]
(1)Notwithstanding anything to the contrary contained in the Hindu Succession Act, 1956, or any other law for the time being in force, -(a)where a jagirdar dies after his jagir is resumed or where the jagir is resumed on the death of the Jagirdar, the payment of compensation; or(b)where a jagirdar dies, whether before or after the commencement of this Act, the payment of arrears in respect of the jagir;shall, subject to the provisions of section 7 and 7B, be made to the person who would have been entitled to succeed to the jagir if it had not been resumed under this Act.(2)The person entitled to compensation under sub-section (1), shall be determined by the authority which would have been competent to determine the successor to the jagir if it had not been resumed under this Act.
