AIR 1937 LAHORE 825

Lahore High Court

Hon'ble Judge(s): Addison, Din Mohammad , JJ

Punjab Laws Act (4 of 1872) , S.8A(b)— Successor of jagir cannot by his own will interfere with amount of maintenance payable to other members of family under order of Government. The power of fixing the maintenance payable to the other members of the family of the last or previous holders of the assignment vests in the Government and not in the successor to the assignment and when once this power is exercised by the competent authority, the successor cannot interfere with it. The sums payable by way of maintenance are no doubt open to revision on the opening of every succession but the power of such revision vests in the Government and not in the successor.(Para 825C2 826C1)