Section 42 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
42.
The Land Reform Commissioner will record his opinion whether having regard to the nature and public utility of the religious or charitable institution for the maintenance of which the Jagir was given, a perpetual annuity should be allowed instead of compensation. He will also determine the amount of perpetual annuity and submit the case for the orders of Government.
