Section 3 in The Punjab Resumption of Jagirs Act, 1957
3. Resumption of Jagirs.
- Notwithstanding anything to the contrary contained in any law or usage, any grant, settlement, sanad or other instrument, or any decree or order of any Court or authority, all jagirs shall, on and from the commencement of this Act, be extinguished and stand resumed in the name of the State Government;[Provided that a military jagir granted at any time before the 4th day of August, 1914, shall ensure for the life of the person who is a Jagirdar immediately before such commencement and shall stand extinguished and resumed on his death.] [Proviso to section 3 added by Punjab Act No. 9 of 1961, which Act shall be deemed to have come into force on the 14th day of November, 1957.]
