Section 6 in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur
6.
The holder of a Saranjam shall be responsible for making a suitable provision for the maintenance for the widow or widows of the preceding Saranjamdars, his own brothers, or any other member of his family, who having a valid claim arising from the infancy, mental or physical infirmity rendering such member incapable of earning a livelihood, may be deemed deserving of support at his hands. Government may at any time after taking into consideration the total amount of the Saranjam and other circumstances which may be relevant in this connection determine the amount payable to each of such persons and may order such payments to be made direct to him :Provided that in the case of the Himmat Bahadur Saranjam Government hereby directs that Shrimati Rukmanibai Chavan and co-sharers and Shri Amarsinh Chavan shall be paid direct the amount specified against their names in Schedule II to these rules.
