Section 12(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Upon the abolition of any inam or sub-inam held immediately before the appointed day by a widow, minor or person subject to any permanent physical or mental disability-(a)such widow or disabled person shall be paid by way of compensation for the remainder of her or his life, and(b)such minor shall be paid by way of compensation for a period of seven years from the appointed day, or until he attains the age of 21 years, whichever occurs later,a sum of money per year equal to the full assessment leviable on all the lands comprised in the inam or sub-inam immediately before the appointed day.
