Section 8 — Preparation of lists of Taluqdars and Grantees.

Within six months after the passing of this Act, the Chief Commissioner of Oudh, subject to such instructions as he may receive from the Governor General of India in Council, shall cause to be prepared six lists, namely :— First .— A list of all persons who are to be considered Taluqdárs within the meaning of this Act ; Second .— A list of the Taluqdárs whose estates, according to the custom of the family on and before the thirteenth day of February 1856, ordinarily devolved upon a single heir ; Third .— A list of the Taluqdárs, not included in the second of such lists, to whom sanads or grants have been or may be given or made by the British Government up to the date fixed for the closing of such lists, declaring that the succession to the estates comprised in such sanads or grants shall thereafter be regulated by the rule of primogeniture; Fourth .— A list of the Taluqdárs to whom the provisions of section twenty-three are applicable ; Fifth .— A list of the Grantees to whom sanads or grants have been or may be given or made by the British Government, up to the date for the closing of such list, declaring that the succession to the estates comprised in such sanads or grants shall thereafter be regulated by the rule of primogeniture ; Sixth .— A list of the Grantees to whom the provisions of section twenty-three are applicable.

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