Section 16(a) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(a)the percentage of the gross revenue to be paid to Government shall, notwithstanding anything contained in section 8, be such percentage not exceeding ten as the Government may by notification in the Jarida direct either generally or in respect of a particular Jagir or a particular class of Jagirs;
