Section 7 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
7. Definitions.
- In this Part, -"gross revenue" means in relation to any Jagir the total realisations in any year of account on account of excise revenue, land revenue, forest revenue and such other revenues as may be specified in rules made under this Regulation :Provided that realisations on account of excise revenue shall be included in gross revenue in relation to those Jagirs only in which excise revenue was immediately before the commencement of this Regulation, included in the revenues of the Jagir;"balance" means in relation to a Jagir other than a Paigah, the sum remaining from the gross revenue after the making of the payment to Government required by section 8 and of any payments due on account of maintenance allowances payable to Guzarayabs from the income of the Jagir;"net income" means in relation to a Paigah the sum remaining from the gross revenue after the making of the payment to Government required by section 8 and of any payments due on account of maintenance allowances payable to Guzarayabs from the income of the Paigah, and in relation to a Jagir other than a Paigah the sum remaining from the balance after the making of the payments required by section 10.
