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

State of Andhra Pradesh - Subsection

Section 3(2)(g) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(g)the inamdar and any other person whose rights have vested in the State under clause (b) shall be entitled only to compensation from the Government as provided for in this Act;