Section 5A(1) in The Punjab Resumption of Jagirs Act, 1957
(1)In consideration of the extinguishment and resumption of the military jagir granted at any time before the fourth day of August 1914, the jagirdar or his successor, as the case may be, shall be paid an amount equal to twenty-five per centum of the sum payable annually to the jagirdar immediately before the extinguishment and resumption in respect of the assignment or grant.
