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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(5)(b) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(b)a sum equal to one-half of the amount paid by, or recovered from, the tenant shall be paid to the inamdar.