3. [ Continuance of Atiyat Grants. [Section 3 and 3A substituted by Act XXVIII of 1956.]
- All Atiyat grants shall, subject to the provisions of [the Telangana (Abolition of Jagirs) Regulation, 1358F.] Regulation LXIX of 1358 F., [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P Act XIV of 1959.] (XXXIII of 1952) and [the Telangana Abolition of Inams Act, 1954] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Act VIII of 1955., continue to be held by the holders thereof subject to the conditions laid down in the Muntakhabs or Vasiqas, if any, relating thereto and to the provisions of this Act.
