(2)In cases where the terms of Muntakhabs are definite and there is no room for any doubt and where hereditary rights have not been granted expressly, the Court shall not take into consideration any question of fact prior to the issue of Muntakhabs, but where the Muntakhabs have been issued in indefinite terms the court may enquire into the inam decision on which the Muntakhab is based in order to ascertain the period for which the grant was in fact intended to be continued by the authorities empowered to continue the grant. It is only in cases where it is impossible to find out the real intention from the inam decision that the court may take into consideration the Sanad or Sanads on which the inam decision is based.
