Section 2 in The Exemptions from Land-Revenue (No. 1) Act, 1863
2. Such lands subject to enactments (in section 3) to be heritable and transferable property of holders and continued in perpetuity, subject to payment to Provincial Government of nazrana and quitrent.
- When the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws in Council.] shall have finally authorized and guaranteed the continuance, in perpetuity, to the holders, their heirs and assigns, of lands wholly or partially exempt from the ordinary payment of annual land-revenue, whose title to exemption has not already been formally adjudicated and who have dispensed with an inquiry into such title, the said lands shall (subject to the enactments contained in section 3 [* * *] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), Schedule B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] be the heritable and transferable property of the said holders, their heirs and assigns, without restriction, as to adoption, collateral succession or transfer; and such lands shall thenceforth be continued, in perpetuity, subject to an annual [payment to the Provincial Government] [The words 'payment to the Provincial Government' were substituted for the words 'payment to Government' by the Adaptation in Indian Laws Order in Council.]. Such payment shall consist of-
