Section 5 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
5. Appointment of dates for transfer of administration.
(1)As soon as may be after the commencement of this Regulation, the [Government] [The word 'Government' substituted for the words 'Military Governor' in sub-section (1) of section 3 Schedule (Part III) of the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956 at page 255 of the Gazette.] shall appoint a date for the transfer to the administration of jagirs and may appoint different dates for different jagirs.(2)On the date so appointed for any Jagir (hereinafter referred to as the appointed day) the Jagirdar shall make over the management of the Jagir to the Jagir Administration and shall furnish him with an account of the revenue received and expenditure incurred on account of the Jagir in the current, or, if the Jagir Administrator so requires, in the immediately preceding year of account, in so far as such revenue and expenditure are attributable to that year.(3)If the Jagirdar fails to comply with the provisions of sub-section (2) to the satisfaction of the Jagir Administrator, or obstructs the access of the Jagir Administrator to any lands or buildings belonging to the Jagir, or fails to furnish the Jagir Administrator with any documents relating to the administration of the Jagir, the Jagir Administrator may use or cause to be used such force as may be necessary for the purpose of entering upon any such lands or buildings of or securing possession of any such documents.(4)If in any Jagir, a Jagirdar is not in existence on the appointed day, the Jagir Administrator shall require the duties imposed upon the Jagirdar by sub-section (2) to be discharged by such one of the Hissedars as he may designate for the purpose and references in subsections (2) and (3) of this section and in sub-section (4) of section 13 to the Jagirdar shall be read as referring to the Hissedar so designated.
