Section 16 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
16. Special provision for Jagirs granted to temples, etc.
- The provisions of this Regulation shall apply so far as may be to any Jagir granted to a temple or mosque or to any institution established for a religious or public purpose :Provided that in the case of such Jagir, -(a)the percentage of the gross revenue to be paid to Government shall, notwithstanding anything contained in section 8, be such percentage not exceeding ten as the Government may by notification in the Jarida direct either generally or in respect of a particular Jagir or a particular class of Jagirs;(b)the distribution or application of the net income shall be effected in accordance with the rules made under this Regulation which shall be so framed as to respect so far as possible the wishes of the grantor and to be in consonance with custom and usage.
