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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)The maintenance allowance payable to a Guzarayab shall, save where it is payable from the income of the Jagir, be debitable to the share of the person on whom he was or is dependent.