(1)In this Act unless there is anything repugnant in the subject or context-(a)"Atiyat Court" means a Court or authority competent to make Atiyat enquiries and enquiries as to claims to succession to and any right, title or interest in Atiyat grants and matters ancillary thereto;(b)[ "Atiyat grants" mean- [Clause (b) substituted by Act XXVIII of 1956.](i)in the case of jagirs abolished under [the Telangana (Abolition of Jagirs) Regulation, 1358F.] Regulation LXIX of 1358 F. the commutation sums payable in respect thereof under [the Telangana Jagirs (Commutation) Regulation, 1359 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Regulation XXV of 1359 F.;(ii)inams to which [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). is not applicable;(iii)in the case of inams abolished under [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) the compensation payable under that Act;(iv)cash grants to which [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952) is not applicable;(v)Cash grants temporarily continued under [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952);(vi)in the case of cash grants abolished under [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952), subject to payment of compensation, the compensation payable in respect thereof;](c)"Muntakhabs and Vasiqas" means documents issued by competent authorities as a result of Inam or succession enquiries held under the Dastoor-ul-Amal Inams or other Government orders on the subject and issued by way of continuance or confirmation of Atiyat grants;(d)"Holding an Atiyat grant" means the enjoyment of the Atiyat grant on the basis of a Muntakhab, a Vasiqa or any order of a competent authority;(e)"Holder of an Atiyat grant" means a person or institution actually holding the Atiyat grant;(f)[ [XXX] [Clause (f) omitted by Act XXVIII of 1956.](g)"prescribed" means prescribed by rules made under this Act.(2)Words and expressions used in this Act but not defined therein shall have the meanings assigned to them in [the Telangana Land Revenue Act, 1317F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]Act VIII of 1317 F.General Provisions as to Atiyat Grants.
