Section 4(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(2)inams held for service useful to Government.[Explanation. - For the purposes of this section an inam held for religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being before merger for a religious or charitable institution and entered as such in the record maintained in this behalf in the Indian State concerned before merger.] [This Explanation was added and shall be deemed always to have been added by Bombay 40 of 1956, Section 4.]
