Section 3(a) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force) of an ala malik in the land held under him by an adna malik shall be extinguished; and such rights, title and interest shall vest in the adna malik free from all encumbrances if, any, created in the land by the ala malik;
