Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(a) in Telangana Abolition of Inams Act, 1955

(a)the provisions of the Telangana Land Revenue Act, 1317 Fasli relating to inams, and the provisions of [the Telangana Atiyat Enquiries Act, 1952] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act X of 1952). and other enactments, rules, regulations and circulars in force in respect of Atiyat grants shall, to the extent, they are repugnant, to the provisions of this Act, not apply and the provisions of [the Telangana Land Revenue Act, 1317 Fasli, relating to unalienated lands for purposes of land revenue, shall apply to the said inams;] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]