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 1] [Entire Act]

State of Maharashtra - Section

Section 16 in Hyderabad Atiyat Inquiries Act, 1952

16. [ Savings. [This section has been substituted for the old section viz., 'The provisions of this Act shall cease to be applicable to any Inam to which at any time the Hyderabad Enfranchised Inams Act, 1952 is made applicable' by Hyderabad Act No. XXVIII of 1956.]

- The provisions of this Act shall cease to be applicable -
(a)to an Atiyat grant specified in sub-clause (i) of clause (b) of sub-section (1) of section 2 when the commutation sum has ceased to be payable;
(b)to an Atiyat grant specified in sub-clause (iii) of clause (b) of sub-section (1) of section 2, when the compensation has ceased to be payable;
(c)to an Atiyat grant specified in sub-clause (v) of sub-section (1) of section 2, when such grant has ceased to continue;
(d)to an Atiyat grant specified in sub-clause (vi) of clause (b) of sub-section (1) of section 2, when the compensation has ceased to be payable.]
[Schedule] [This Schedule has been substituted for the old Schedule by Hyderabad Act No. XXVIII of 1956.]Original Jurisdiction of Atiyat Courts
  Atiyat Deputy Collector Atiyat Collector Nazim Atiyat
  Description of Atiyat grant Before the appointed date As from the appointed date Before the appointed date As from the appointed date Before the appointed date
  1 2 3 4 5 6
1. Atiyat grants other than cash Total annual land assessment upto Rs. 250. Total annual land assessment upto Rs. 5,000. Beyond the powers of Atiyat Dy. Collector up to an annualland assessment of Rs. 5,000. Beyond the powers of Atiyat Dy. Collector without any limit. Beyond the powers of Atiyat Collector without any limit.
2. Cash grants. Upto Rs. 100 annually. Upto Rs. 1,000 annually. Beyond the powers of Atiyat Dy. Collector upto Rs. 1,000annually. Beyond the powers of Atiyat Dy. Collector without any limit. Beyond the powers of Atiyat Collector without any limit.