Section 2(f) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(f)"Jagir" includes a Paigah, Samasthan, part of a Jagir, village Mukhta, village Agrahar, Umli and Mukasa, whether granted by a Ruler or a Jagirdar, and, as respects the period commencing on the date appointed for a Jagir under section 5, means the estate theretofore constituting a Jagir;
