Section 21 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
21.
(1)The Jagir Commissioner in fixing the amount of maintenance under Section 10 of the Act shall, in addition to the matters specified in that section, also take into consideration the following matters, namely-(a)the relationship of the person claiming maintenance allowance, to the Jagirdar;(b)the terms and conditions, if any, mentioned in the Sanad or Iqurarnama about the maintenance allowance payable to any person;(c)any orders of the Ruler or the Government or a Court of law regarding the payment of maintenance allowance out of the income of the Jagirdar;(d)the prevailing prices of essential commodities as defined in clause 3(1) of the Bhopal Essential Supplies Temporary Powers Act of 1946,(e)the income of the Jagirdar from Khud-kasht and other sources;(f)area of land in and out of the Jagir held by the person claiming maintenance allowance; and(g)the minimum requirements of the person entitled to a maintenance allowance out of the income of the Jagir concerned and the minimum requirements of the Jagirdar and the members of his Family(2)The amount of maintenance allowance shall be payable out of the instalments of compensation payable to the Jagirdar for such period only as the payment of instalments of compensation continues. Ordinarily the amount of maintenance allowance payable to a person fixed under this will bear the same proportion to the annual instalment payable to the Jagirdar, as the amount of maintenance allowance with that person used to receive from the Jagirdar before the date of resumption, bears to the Sanadi income of the Jagir.
