Section 4 in The Bombay Inams (Kutch Area) Abolition Act, 1958
4. Abolition of inams and sub-inams and rights and incidents in respect thereof.
- Notwithstanding anything in any usage, custom, settlement, grant agreement, sanad or order or in any decree or order of a Court, or in any law for the time being applicable to any inam in Kutch, with effect on and from the appointed day-(a)all inams and sub-inams shall be and are hereby abolished, and(b)save as expressly provided by or under this Act, all rights legally subsisting on the said day in respect of the grant or recognition as a grant of such inams or sub-inams and all other incidents of such inams or sub-inams including any rights to hold office or any liability to render service appertaining to any inam or sub-inam) shall be and are hereby extinguished.
