Section 2(2) in Telangana Abolition of Inams Act, 1955
(2)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in [the Telangana Land Revenue Act, 1317] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Fasli, [the Telangana Tenancy and Agricultural Lands Act, 1950] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act XXI of 1950). and [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 the rules thereunder.Chapter - II. Abolition And Vesting Of Inams And The Consequences Thereof.
