Nothing in sections 4 and 6 applies to-- (1) any inam of the class referred to in section 1 of Madras Act No. IV of 1862 1 ; (2) pensions heretofore granted by Government in the territories respectively subject to the Lieutenant-Governors of Bengal and the North-Western Provinces, either wholly or in part as an indemnity for loss sustained by the resumption by a Native Government of lands held under sanads purporting to confer a right in perpetuity. Such pensions shall not be liable to resumption on the death of the recipient, but every such pension shall be capable of alienation and descent, and may be sued for and recovered in the same manner as any other property.Open in Lexace · Ask the AI about this section
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