Section 12(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(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.
