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 15] [Entire Act] State of Andhra Pradesh - Section Section 34 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955. 34. Repeal:. - With effect on and from the date of vesting the Hyderabad Enfranchised Inams Act, 1922, shall be deemed to have been repealed.
