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State of Punjab - Section

Section 8 in The Punjab Jagirs Act, 1941

8. Power to annex certain conditions to assigments when the rule of descent is declared

. - When Government makes any declaration under section 7 it may, by notification in the official Gazette, direct that the rule of descent thereby declared to prevail shall be subject to the following conditions or either of them, namely .-(a)that each successor to the jagir shall be approved and accepted as such by Government;(b)that any successor to the jagir shall, if Government so requires, make such provision out of the jagir as Government may consider suitable for the maintenance of the widow or widows (if any) and other members of the family (if any) of the last or any previous holders of the Jagir:Provided that -
(1)Government shall not refuse to approve and accept as a successor to the jagir any person who by the rule of descent declared under section 7 to prevail is next in order of succession unless that person is in the opinion of Government unfit to succeed to the jagir; and
(2)if Government should exercise its authority under clause (a) of this section and refuse to accept as the successor the person indicated by the rule of descent as next in order of succession, then the next person entitled to succeed after the person so rejected, who is approved and accepted by Government, shall succeed.