Section 6 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
6. Compensation in lieu of cash allowance or land revenue.
- Notwithstanding anything contained in any law, usage, settlement, grant sanad or order,-(1)a sum equal to seven times the amount of the cash allowance due to a holder on the appointed day shall be paid to such holder;(2)in the case of any land or village, in respect of which the service inam consists of the whole or a part of the land revenue of such land or village, a sum equal to ten times the amount of such land revenue shall be paid to the holder.
