Section 10(4) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(4)In the case of jagirs in category (4) an amount equivalent to the haq-e-intazam shall, as from the year of account following the year in which the Jagirdar dies, be distributed between Hissedars, including the heirs of the deceased Jagirdar, in the proportions to which they are under the existing law entitled to the income of the Jagir.
