Section 2(1)(d) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"holding an Atiyat grant" means the enjoyment of the Atiyat grant on the basis of a Muntakhab, a Vasika or any order of a competent authority;

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