Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(d) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (d)"Haq-e-intazam" means the money which under the existing law is paid to a Jagirdar as his remuneration for managing the Jagir;
