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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(d) in Telangana Abolition of Inams Act, 1955

(d)'inamdar' means a person holding an inam or a share therein, either for his own benefit or in trust and includes the successor in interest of an inamdar, and-
(i)where an inamdar is a minor or of unsound mind or an idiot, his lawful guardian;
(ii)where an inamdar is a joint Hindu family, such joint Hindu family;