Section 2 in The Hyderabad (Abolition of Cash Grants) Act, 1952
2. Application of Act.
(1)This Act shall apply to the cash grants specified in the schedule [except those which are subject to the rendering of service to religious or charitable institutions] [Substituted by Act No. XXIII of 1954, published in Gazette Extraordinary, No. 130, dated the 9th August, 1954.].(2)Government may, by notification, from time to time, add to the cash grants so specified.
