Section 6(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(2)the powers, rights and liabilities of the Jagirdar in relation to the Jagir shall cease to be exercisable and enforceable by or against the Jagirdar, and shall be exercisable and enforceable by or against the Jagir Administrator:Provided that where the Jagirdar has on or after the 1st October, 1948, entered into a contract in relation to a Jagir the performance of which has not been completed before the appointed day, the Jagir Administrator may repudiate the contract if in his opinion it was not entered into in the normal course of management of the Jagir, and where the Jagir Administrator so repudiates such contract any damages recoverable in respect of the repudiation shall be recoverable from the Jagirdar alone ;Provided further that where the Jagirdar has on or after the 1st January, 1949, effected a mortgage, lease, or other transfer of property included in the Jagir and the Jagir Administrator is of opinion that the mortgage, lease or other transfer was effected not in the normal course of management of the Jagir but in anticipation of legislation for the abolition of Jagirs, the Jagir Administrator may cancel the mortgage, lease, or other transfer and damages recoverable in respect of the cancellation shall be recoverable from the Jagirdar alone;
