Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2A(1)] [Section 2A] [Entire Act] State of Maharashtra - Subsection Section 2A(1)(v) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954 (v)whether any land held as inam is or is not alienable without the permission of the competent authority, or