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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(b) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

(b)Where the claimant proves from the village or Tahsil records that he was holding the grant other than cash grant as a grantee, that he was in actual enjoyment of the grant for a period of two years immediately preceding 15-8-1949, or in the case of cash grants, two years immediately preceding the Abolition of Cash Grants Act, 1952;