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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1)(a) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(a)if the aggregate amount of grant so paid falls short of the amount of compensation to which the grantee is entitled under this Act, such grantee shall be paid the amount of deficit as the balance of compensation due to him;