Section 5(4) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(4)If in any Jagir, a Jagirdar is not in existence on the appointed day, the Jagir Administrator shall require the duties imposed upon the Jagirdar by sub-section (2) to be discharged by such one of the Hissedars as he may designate for the purpose and references in subsections (2) and (3) of this section and in sub-section (4) of section 13 to the Jagirdar shall be read as referring to the Hissedar so designated.
