Section 9 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
9. Classification of jagirs for the purposes of payments from the balance.
- For the purposes of payments to be made from the balance, jagirs (other than Paigahs), shall be classified in the following categories, namely, -(1)jagirs in which a Jagirdar exists and is entitled under the existing law to receive the haq-e-intazam;(2)jagirs in which a Jagirdar exists but is not entitled under the existing law to receive the haq-e-intazam;(3)jagirs where the death of the Jagirdar before the commencement of this Regulation was not followed by the appointment of a Jagirdar before that date;(4)jagirs in which the Jagirdar dies after the commencement of this Regulation.
