9. These correspond to sufedposhi inams, they have been sanctioned for non-ilaqadars not enjoying A inams, for life or for the period of settlement, whichever is shorter, to a deserving ilaqadar, whose inam appears to be too small, or to any other person of influence who is not an ilaqadar. The sanction of the Commissioner is not necessary when the proposed successor is son of the deceased inamdar or a village headman in the same ilaqa.
