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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(3)The occupancy granted under sub-section (1) shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such sum to the State Government as the State Government may, by general or special order, determine.