Section 3 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
3. Extinguishment of rights of the ala maliks and vesting of full proprietary rights in Adna Maliks.
- Notwithstanding anything to the contrary contained in law, custom or usage for the time being in force as from the appointed day(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force) of an ala malik in the land held under him by an adna malik shall be extinguished; and such rights, title and interest shall vest in the adna malik free from all encumbrances if, any, created in the land by the ala malik;(b)the ala malik shall cease to have any rights to collect or receive any rent in respect of such land;(c)the ala malik shall be entitled to receive and be paid such compensation as may be determined or deemed to have been determined under this Act.
