Section 7B in The Punjab Resumption of Jagirs Act, 1957
7B. Payment of compensation and arrears of Jagir to widows or other members of the family of deceased Jagirdar.
- While determining under section 7-A the person entitled to succeed to the jagir of a deceased jagirdar, the authority may, after such enquiry, as it may deemed fit, make such provision out of the compensation or the arrears of the jagir, as the case may be, as it may consider suitable for payment to the widow or widows (if any) and other members of the family (if any) of the deceased jagirdar; and where such provision has been made, the compensation or the arrears shall be apportioned among the persons entitled to succeed to the jagir, the persons entitled to maintenance under Section 7 and the widow or widows or other members of the family of the deceased jagirdar.] [See Haryana Act 25 of 1973.]
