Section 4(3) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(3)in the case of a cash grant consisting of assignment of land revenue, all the rights of the holder thereof (including the right to recover or appropriate land revenue under such grant in respect of any land) shall be extinguished and the land revenue in respect of such land shall be payable to the State Government in accordance with the provisions of the Land Revenue Act, 1317 Fasli.
