Section 1(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(2)It extends to [the Hyderabad area of the [State of Maharashtra] [Substituted for the words 'the whole of Hyderabad State' by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and shall be applicable to all inams except -(i)inams held by or for the benefit of charitable and religious institutions;(ii)inams held for rendering village service useful to the Government or to the village community including sethsendhi, neeradi and balutha inams.
