Section 6(6) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(6)Nothing in this section shall entitle the inamdar, kabiz-e-kadim, permanent tenant, tenant or any other person to claim compensation for the modification or extinguishment of any of his rights to, or interest in, the land to which this section applies.][Chapter III] [Chapter III was substituted for the original by Bombay 64 of 1959, Section 9.] Compensation and Award Thereof
