Constitution of India, 1949
263-A.Recognition granted to Rulers of Indian
States to cease and privy purses to be abolished.-
Notwithstanding anything in this Constitution
or in any law for the time being in force
(a) the Prince, Chief or other person who, at
any time before the commencement or the Constitution (Twenty-sixth Amendment) Act,
1971, was recognized by the President as the Ruler of an Indian State or any
person who, at any time before such commencement, was recognized by the
President as the successor of such Ruler shall, on and from such commencement,
cease to be recognized as such Ruler or the successor of such Ruler;
(b) on and from the commencement of the
Constitution (Twenty-sixth Amendment) Act, 1971, privy purse is abolished and
all rights, liabilities and obligations in respect of privy purse are
extinguished and accordingly the Ruler or, as the case may be, the successor of
such Ruler, referred to in clause (a) or any other person shall not be paid any
sum as privy purse.