Section 77(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(2)Where the income of any property vesting in the State was immediately before the date of vesting being used for the maintenance or upkeep of any religious, charitable or public institution, the State Government may, if it considers it expedient that such institution should in public interests receive a further grant, grant an annuity determined after having regard to the following matters namely :(a)the portion of the income from the property which has been generally used or applied for the purposes of the institution;(b)the income from interest or otherwise from the amount of compensation or rehabilitation grant given under this Act;(c)the income from other properties held by the institution;(d)the amount which would be considered reasonable for fulfilling the objects of the institution so far as they relate strictly to religious, charitable or public purposes.Any annuity so granted may from time to time be revised by the State Government.
