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

State of Maharashtra - Subsection

Section 1(2)(ii) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(ii)inams held for rendering village service useful to the Government or to the village community including sethsendhi, neeradi and balutha inams.