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

State of Maharashtra - Subsection

Section 3(2)(a) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(a)in the case of every cash grant specified in Part B of the Schedule, compensation amounting to a sum equal to six times the annual amount payable to the grantee shall be paid to him in cash either in full or in annual installments not exceeding twelve;