Section 2(1) in The Punjab Resumption of Jagirs Act, 1957
(1)"Jagir" means -(a)any assignment of land revenue [or remission thereof by way of muafi] [The words 'or remission thereof way of muafi' inserted by Punjab Act No. 9 of 1961, which Act shall be deemed to have come into force on the 14th November, 1957.] made by or on behalf of the State Government; or(b)[* * * * * *] [Clause (b) of section 2 omitted by ibid.](c)any grant of money made or continued by or on behalf of the State Government which purports to be or is expressed to be payable out of the land revenue; or(d)any grant of [money (not being payable out of the revenue of the Central Government)] [Substituted for the words 'money' by Punjab Act 33 of 1959, Section 2.] including any thing payable on the part of the State Government in respect of any right, privilege, perquisite or office; and[includes, notwithstanding anything contained in sub-clause (ii), any such grant or assignment existing in favour of Cis-Sutlej Jagirdars or a Bedi or Sodhi pension or a Jagir pension (pension to destitute dependents of deceased Jagirdars) referred to in paragraph 1 of the Financial Commissioner's Standing Order No. 7] [Substituted for the words 'includes any such grant or assignment existing in favour of Cis-Sutlej Jagirdars' by Punjab Act 33 of 1959, Section 2.], [or a hereditary parvarish or pension in the second or any subsequent generation] [Inserted by Punjab Act 9 of 1961, Section 2, with effect from 14th November, 1957.], but does not include -(i)any grant of money (whether or not payable out of the land revenue) made on behalf of the State Government for the relief of political sufferers or their dependents after the 15th August, 1947; or(ii)any pension as defined in clause (17) of Article 366 of the Constitution of India; or(iii)any military Jagir [granted on or after the fourth day of August, 1914] [Inserted by Punjab Act 9 of 1961, Section 2, with effect from the 14th November, 1957.]; or(iv)any grant made in favour of a religious or charitable institution, but does not include a grant made for such a purpose to an individual;
