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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(d) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(d)is received by the holder of cash grant in respect of whom, upon application made to it in the prescribed manner, before the expiry of such period as may be prescribed, the State Government is satisfied after such inquiry (if any) as it thinks fit that he has no other source of income or that if he has any other source of income it is insufficient for his livelihood, or that on account of old age, mental, or physical infirmity or other reason he is incapable of earning of livelihood or maintaining himself in a reasonable manner, there shall be paid to such holder as compassionate payment an amount equal to the amount of cash grant during his life time or for such lesser period as the State Government in the circumstances thinks just.