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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(2)It shall extend to the whole of the [Hyderabad Area of State of Maharashtra] [Substituted by clause 4(1) of Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960].