Section 4 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
4. Liability of jagir villages for payment of land revenue.
- All jagir villages shall be liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder, and the provisions of the Code and the rules relating to unalienated lands shall apply to such villages:Provided that nothing in this section shall be deemed to affect,-(1)any devasthan inam or inams held for religious or charitable institutions, or(2)inams held for service useful to Government.[Explanation. - For the purposes of this section an inam held for religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being before merger for a religious or charitable institution and entered as such in the record maintained in this behalf in the Indian State concerned before merger.] [This Explanation was added and shall be deemed always to have been added by Bombay 40 of 1956, Section 4.]
