Section 160(2) in The M.P. Land Revenue Code, 1959
(2)Where any such Muafi or Inam land is held for the maintenance or upkeep of any public, religious or charitable institution, the State Government may, on the application of such institution, in the prescribed form [and made within such time as may be prescribed] [Inserted by M.P. Act No. 24 of 1961 (w.e.f. 2-10-1959).] grant to it such annuity not exceeding the amount of the exemption from land revenue enjoyed by it, as may be considered reasonable for the proper maintenance or upkeep of such institution or for the continuance of service rendered by it.
