Section 3(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(1)The [Government] [The word 'Government' substituted for the words 'Military Governor' in sub-section (1) of section 3 Schedule (Part III) of the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956 at page 255 of the Gazette.] shall appoint a Jagir Administrator and as many Assistant Jagir Administrators as he considers necessary for the due administration of this Regulation.
