Section 77 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
77. Payment of rehabilitation grant.
(1)There shall be paid by the State Government to every proprietor who has been divested of his property under this Act, and who earns his livelihood wholly or mainly from agriculture, a rehabilitation grant in accordance with the rules contained in Schedule III:Provided that subject to the provisions of sub-section (2) no such grant shall be payable to a proprietor, the land revenue payable by whom, for his share in the estate or mahal together with the land revenue in respect of home-farm land left with him immediately after the date of vesting and the land revenue or rents payable on other lands held by him anywhere [in the State of Madhya Pradesh as existing immediately before the 1st day of November, 1956] [Substituted for the words 'in the State' by M.P.A.L.O., 1956.] exceeds sixty rupees.(2)Where the income of any property vesting in the State was immediately before the date of vesting being used for the maintenance or upkeep of any religious, charitable or public institution, the State Government may, if it considers it expedient that such institution should in public interests receive a further grant, grant an annuity determined after having regard to the following matters namely :(a)the portion of the income from the property which has been generally used or applied for the purposes of the institution;(b)the income from interest or otherwise from the amount of compensation or rehabilitation grant given under this Act;(c)the income from other properties held by the institution;(d)the amount which would be considered reasonable for fulfilling the objects of the institution so far as they relate strictly to religious, charitable or public purposes.Any annuity so granted may from time to time be revised by the State Government.
