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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954 (1)quit-rent or quit-rent means the amount fixed by and payable to Government by Inamdar out of the land revenue assessed, on inam land.
