Section 12 in The Bombay Inams (Kutch Area) Abolition Act, 1958
12. Compensation for abolition of Dharmada inams of sub-inams and inams or sub-inams held by widows, minors and persons under physical or mental disability.
(1)Upon the abolition of a Dharmada inam or sub-inam there shall be paid to the religious or charitable institution for which such Dharmada inam or sub-inam was held, by way of compensation, in the form of an annuity in perpetuity a sum of money equal to the full assessment leviable on all the lands comprised in such inam or sub-inam immediately before the appointed day.(2)Upon the abolition of any inam or sub-inam held immediately before the appointed day by a widow, minor or person subject to any permanent physical or mental disability-(a)such widow or disabled person shall be paid by way of compensation for the remainder of her or his life, and(b)such minor shall be paid by way of compensation for a period of seven years from the appointed day, or until he attains the age of 21 years, whichever occurs later,a sum of money per year equal to the full assessment leviable on all the lands comprised in the inam or sub-inam immediately before the appointed day.
