Section 12 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
12. Maintenance allowance.
(1)From the amount payable to any person under section 11 there shall be deducted the amount of any maintenance allowance which under sub-section (2) is debitable to the share of that person.(2)The maintenance allowance payable to a Guzarayab shall, save where it is payable from the income of the Jagir, be debitable to the share of the person on whom he was or is dependent.(3)The Jagir Administrator may reduce any maintenance allowance payable to a Guzarayab which in his opinion is excessive in relation to the income of the Jagir from the revenue of which the allowance is payable.(4)On the death of a Guzarayab whose maintenance allowance was hereditary the allowance shall devolve according to his personal law.(5)If any question arises regarding the person to whose share a maintenance allowance is debitable under sub-section (2), or as to whether a maintenance allowance is hereditary, the Jagir Administrator shall decide the question after affording to all the parties concerned an opportunity of being heard.
