Section 2 in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur
2.
Out of the revenues of the villages and lands specified in the Schedule to the Sanad issued to each holder (hereinafter called the "present holder") the amount as specified in such Sanad shall be annually payable to the present holder and is hereby granted on Saranjam tenure i.e., subject to the condition that such Saranjam is continuable and resumable at the pleasure of Government and subject also to the conditions specified in these rules.
