Section 3(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(1)Notwithstanding anything to the contrary contained in any usage, settlement, contract, grant, sanad, order or other instrument, Act, regulation, rules or order having the force of law and notwithstanding any judgement, decree or order of a Civil, Revenue or Atiyat Court, and with effect from the date of vesting, all inams to which this Act is made applicable under sub-section (2) [or subsection (2-A)] [Inserted by Bombay 64 of 1959, Section 7(1).] of section 1 of this Act shall be deemed to have been abolished and shall vest in the State.
