Section 6(8) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(8)if a Jagirdar or Hissedar dies, his share in the net income of the Jagir, including his share in the Haq-e-intazam, shall devolve in accordance with his personal law :Provided that in the case of a Muslim Jagirdar or Hissedar the principle of Hijb Hirman shall not apply and that in the case of a male Hindu Jagirdar his share shall be deemed to be his separate property;
