Section 18 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
18. Personal property and liabilities not affected.
- Nothing in this Regulation shall affect, -(a)the personal property of a Jagirdar or Hissedar or any property other than the Jagir held by a Jagirdar on behalf of the Hissedar, or(b)any liability of a Jagirdar or Hissedar in respect of any loan taken from Government.
