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

State of Maharashtra - Subsection

Section 3(2)(i) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(i)the inamdar, kabiz-e-kadim, permanent tenant [and a tenant] [Substituted for the words 'protected tenant, and a non-protected tenant', by Bombay 64 of 1959, Section 7(2)(d).] of inam lands and any person holding under them and a holder of an inam, shall, as against the Government, be entitled only to such rights and privileges and be subject to such conditions as are provided for under this Act and any other rights and privileges which may have accrued to any of them in the inam before the date of vesting against the inamdar shall cease and shall not be enforceable against the Government or the inamdar;