Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Anugrahik Tatha Sevarth Nagad Anudan Samapti Adhiniyam, 1982 42 of 1984 [15 February 1983] CONTENTS 1. Short Title, Extent And Commencement 2. Application Of Act 3. Definitions Madhya Pradesh Anugrahik Tatha Sevarth Nagad Anudan Samapti Adhiniyam, 1982 42 of 1984 [15 February 1983] An Act to provide for the abolition, in the interest of the general public of gratuitous cash grants and service cash grants granted in perpetuity by the ex-rulers of the Indian States, now forming part of the State of Madhya Pradesh, to their kith and kin and, other persons either on compassionate grounds for their maintenance without their rendering any service in return or on account of the services not being capable of being rendered or any longer required, in the changed circumstances, with a view to extinguishing all liabilities and obligation of the State Government, to make unnecessary payments, in the nature of un-earned wages, and thereby to secure justice, social and economic and for matter connected therewith. 1. Received the assent of the Governor on the 15th February, 1983; Assent first published in the Madhya Pradesh Gazette (Extraordinary), dated the 19th February, 1983. 1. Short Title, Extent And Commencement :- (1) This Act may be called The Madhya Pradesh Anugrahik Tatha Sevarth Nagad Anudan Sampati Adhiniyam, 1982. (2) It extends to the whole of Madhya Pradesh. (3) It shall come into force at once. 2. Application Of Act :- This Act shall apply to-- (a) all gratuitous cash grants specified in part "A" of the Schedule; and (b) all service cash grants specified in part "B" of the Schedule : Provided that if the cash grants are in lieu of resumption of maufi o r abolition of proprietary rights by way of pension or special or perpetual annuity, such grants shall not be affected by this Act. 3. Definitions :- In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date of commencement of this Act; 1[(b) "competent authority" means the Collector or an Additional Collector authorised by the Collector in this behalf;] (c) "exempted grant" means a grant of money specified in Section 4; (d) "grantee" means a person or institution to whom gratuitous cash grant or service cash grant, as the case may be, is payable; (e) "gratuitous cash grant" means a grant of money of the nature o f maintenance grant granted in perpetuity by the ex-rulers of Indian States now forming part of the State of Madhya Pradesh and known by the name of-- (i) Holkar allowance; (ii) Kunwar allowance; (iii) Charitable allowance; (iv) Dependents allowance; (v) Apta Ahalkar; (vi) Nankar or Nagdi Maufi; (vii) Nagdi Maufi or Dharmadai or Padarakh as specified in Part "A" of the Schedule; ( f ) "service cash grant" means a grant of money granted in perpetuity by the ex-rulers of Indian States now forming Part of the State of Madhya Pradesh for service rendered and known by the name of-- 1. Substituted by M.P. Act No. 42 of 1984 w.e.f. 19-11-1984.