Section 3 — Taluqdars to have heritable and transferable rights in their estates.

Every Taluqdar with whom a summary settlement of the Government revenue was made between the first day of April 1858 and the tenth day of October 1859, or to whom, before the passing of this Act and subsequently to the first day of April 1858, a Taluqdari sanad has been granted, Shall be deemed to have thereby acquired a permanent, heritable and transferable right in the estate comprising the villages and lands named in the list attached to the agreement or kabuliyat executed by such Taluqdar when such settlement was made, or which may have been or may be decreed to him by the Court of an officer engaged in making the first regular settlement of the provinces of Oudh, such decree not having been appealed from within the time limited for appealing against it, or, if appealed from, having been affirmed, Subject to certain conditions . ---Subject to all the conditions affecting the Taluqdar contained in the orders passed by the Governor General of India on the tenth and nineteenth days of October 1859 and republished in the first schedule hereto annexed, and subject also to all the conditions contained in the sanad under which the estate is held.

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