Section 81A in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
81A. [ Grant of special annuity in merged territories. [Inserted by M.P. Act 12 of 1953, Section 2.]
(1)Where, in the merged territories, any property vesting in the State was held either wholly or partly free from payment of land revenue for the maintenance or upkeep of any religious, charitable or public institution, the State Government may, in addition to the rehabilitation grant, if any, to which such institution may be entitled under Section 77, grant such special annuity as may be considered reasonable for fulfilling the objects of such institution so far as they relate strictly to religious, charitable or public purposes :Provided that the special annuity shall not exceed half the amount of the land, revenue in respect of which the institution concerned enjoined exemption immediately before the commencement of this Act.(2)The special annuity granted under sub-section (1) may, from time to time, be revised or be withdrawn by the State Government.(3)The State Government may make rules to carry out the purposes of this section and in particular such rules may provide for-(a)the form of application and the particulars to be given therein;(b)the manner in which the special annuity shall be paid;(c)the conditions of the grant of the special annuity].
