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 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(i) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954 (i)if the property in question is waste or uncultivated but cultivable land, the amount of compensation shall not exceed three times the assessment of the land :
