Section 1 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
1. Short title, extent and commencement.
(1)This Act may be called the Hyderabad Abolition of Inams [and Cash Grants] [Inserted by Bombay 64 of 1959, Section 4(1).] Act, 1954.(2)It extends to [the Hyderabad area of the [State of Maharashtra] [Substituted for the words 'the whole of Hyderabad State' by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and shall be applicable to all inams except -(i)inams held by or for the benefit of charitable and religious institutions;(ii)inams held for rendering village service useful to the Government or to the village community including sethsendhi, neeradi and balutha inams.(2A)[ On the coming into force of the Hyderabad Abolition of Inams (Amendment) Act, 1959 this Act shall apply also to cash grants and inams of the nature of community service inams and watans] [Inserted by Bombay 64 of 1959, Section 4(2).].(3)[ (a) This section, section 2, section 3 except clauses (d), (g), (h), and (i) of sub-section (2), sections 30 to 34 (both inclusive), section 35 to the extent to which it enables rules to be made for the purposes of the aforesaid sections, section 36 and section 37, shall come into force on the date of publication of this Act in the Official Gazette ;] [Substituted by Act No. X of 1956, published in the Gazette, Extraordinary, No. 79, dated the 20th April, 1956.](b)[ the rest of this Act shall come into force on such date as the Government may by notification in the Official Gazette , appoint in this behalf] [The rest of the provisions of this Act came into force on 1st July, 1960 vide Notification No. H.I.A., 1060-IV-(a)-L, dated the 3rd June, 1960, of Revenue Department published in Maharashtra Government Gazette of 9th June, 1960, Part IV-B, p. 50.].
