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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(1)Any inamdar or holder of cash grant entitled to compensation under section 7 or 8, shall within the prescribed period apply in writing to the Collector for determining the amount of compensation payable to him under the said section.