Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2) in Telangana Abolition of Inams Act, 1955

(2)The permanent tenant shall be entitled to compansation from the Government as provided for under this Act in respect of inam lands in his possession in excess of the limit in sub-section (1) whether cultivated or not.