Section 3 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
3. Abolition of service inams and rights in respect of such inams.
- With effect from and on the appointed day, notwithstanding anything contained in any law, usage, settlement, grant, sanad or order-(1)all service imams shall be deemed to have been abolished and all incidents appertaining thereto shall be deemed to have been extinguished;(2)all rights to hold office and any liability to render service appertaining to the said imams are hereby extinguished.
