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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(h) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(h)the relationship with regard to inam land as between the inamdar and kabiz-e-kadim, permanent tenant [or tenant] [Substituted for the words 'protected tenant or non-protected tenant' b Section 7(2)(c).] shall be extinguished;