(1)Where Government has heretofore declared or at any time hereafter declares that any rule of descent in respect of succession to any jagir shall prevail in the family of Jagirdar, such rule of descent shall be deemed to prevail, and to have prevailed, from the time when the declaration was made, anything in any law or contract to the contrary notwithstanding :Provided that no such declaration shall hereafter be made unless and until -(a)Government is satisfied that the rule of descent to be so declared actually prevails in the family and has been, continuously any without breach, observed in all successions (if any) to the Jagir since it was made; or(b)the jagirdar or his successor in interest for the time being has, by written instrument duly executed by him, either before or after the passing of this Act, signified, on behalf of himself and his family, acceptance of the rule of descent to be so declared, and either no succession has taken place since such acceptance, or else in any successions which have taken place, since such acceptance the jagir has in fact not devolved otherwise than it would have devolved had the said rule of descent been in force.(2)Any declaration made under sub-section (1) may be amended, varied or rescinded by Government, but always subject to the proviso thereto.
