Section 11 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
11. Amount of maintenance.
- Any person, who, under any law or custom having the force of law is entitled to receive a maintenance allowance out of the income of any Jagir, shall be entitled to receive out of the compensation or its instalments payable to the Jagirdar, such amount for maintenance, as the Land Reforms Commissioner may fix, after taking into consideration-(i)the amount of maintenance allowance which, that person used to receive from the Jagirdar before the date of resumption;(ii)the net income of the Jagirdar from the Jagir at the time of fixing the said maintenance allowance;(iii)the net amount of compensation payable to the Jagirdar; and(iv)such other matters as may be prescribed.
