Section 1 in The Hyderabad (Abolition of Cash Grants) Act, 1952
1. Short title, extent and commencement.
(1)This Act may be called the Hyderabad (Abolition of Cash Grants) Act, 1952.(2)It shall extend to the whole of the [Hyderabad Area of State of Maharashtra] [Substituted by clause 4(1) of Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960].(3)It shall come into force on the date of its publication in the Gazette.
