Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 8 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

8. Payment to Government.

- In respect of every Jagir there shall be paid to Government on account of administration expenses the percentage of the gross revenue specified in the appropriate entry in the second column on the annexed table.
  Revenue of Jagir Percentage payable to Government
  1 2
    Per cent
1. Rs. 5,00,000 or more 58 ½
2. More than Rs. 1,00,000 but less than Rs. 5,00,000 50
3. More than Rs. 25,000 but not more than Rs. 1,00,000 40
4. Not more than Rs. 25,000 25
Provided that if the payment of the appropriate percentage in respect of a Jagir embraced by entry 1, 2 or 3 in the first column would leave a balance less than the balance left to a Jagir with the maximum gross revenue embraced by the next succeeding entry in that column, the payment to Government in respect of such first named Jagir shall be so reduced as to leave a balance equivalent to the balance left to such second-named Jagir.