Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 38 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954 38. [ Atiyat Enquiries Act, 1952 not to apply to cash grants to which this Act applies. [Inserted by Bombay 64 of 1959, Section 13] - The Hyderabad Atiyat Enquiries Act, 1952 shall cease to apply to any cash grant to which this Act applies.]
