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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(3)Subject to such conditions as may be prescribed by rules made under this Regulation Government may grant a pension, compensatory allowance or gratuity to any person employed by a Jagirdar before the appointed day for the management of a Jagir who is not thereafter employed in Government service.