Section 10(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(1)In the case of jagirs in category (1) a sum equivalent to half the haq-e-intazam shall be paid to the Jagirdar and the like sum shall be distributed between the Hissedars (other than the Jagirdar) in the proportions to which they would have been entitled under the existing law to the income of the Jagir if the Jagirdar had not existed :Provided that if there is no Hissedar, a sum equivalent to the whole of the haq-e-intazam shall be paid to the Jagirdar.
