Section 3 in The Maharashtra Personal Inams Abolition Act, 1953
3. Act not to apply to certain inams and grants.
- Nothing in this Act shall apply to-(1)"saranjams, jahagirs and other political inams;(2)devastan inams or inams held by religious or charitable institutions;(3)inams held for service useful to Government;(4)inams held for service useful to the community; and(5)revenue free sites granted by Government for the construction of schools, colleges, hospitals, dispensaries, religious or charitable institutions or other public works from which no profit is intended to be derived.[Explanation. - For the purposes of this section inams held by religious or charitable institutions mean Devasthan or Dharmadaya inams granted or recognised by the ruling authority for the time being for a religious or charitable institution and entered as such in the alienation register kept under section 53 of the Code or in the records kept under the rules made under the Pensions Act, 1871.] [This Explanation was inserted and shall be deemed always to have Inserted by Bombay 40 of 1956, Section 4, Second Schedule.]
