Section 5A in The Hyderabad (Abolition of Cash Grants) Act, 1952
5A. [ Adjustment of compensation on account of discontinuance of cash grants specified in Parts A and C of Schedule. [Section 5A was inserted by Maharashtra Act No. 18 of 1961, Section 6.]
(1)Notwithstanding any judgement, decree or order of a Court, where a grantee has, in the case of a cash grant specified in Part A of the Schedule for any period commencing on the 1st April, 1952 and in the case of a cash grant specified in Part C of the Schedule for any period commencing on the 1st July, 1954, been paid any grant -(a)if the aggregate amount of grant so paid falls short of the amount of compensation to which the grantee is entitled under this Act, such grantee shall be paid the amount of deficit as the balance of compensation due to him;(b)if the aggregate amount of grant so paid is in excess of the amount of compensation to which the grantee is entitled under this Act, such grantee shall within sixty days on a demand being made by the Collector, be liable to refund the specified excess amount. On the failure of the. grantee to refund the excess amount paid to him within, sixty days from the date of such demand, or within such further period as the Collector may allow, such amount shall be recovered as an arrear of land revenue.(2)If any grantee is aggrieved by an order made by the Collector under clause (b) of sub-section (I), such person may appeal to the Maharashtra Revenue Tribunal and the foregoing provisions relating to appeals to the said Tribunal shall, so far as may be, apply to such appeal.]
