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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3)(b) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(b)[ the rest of this Act shall come into force on such date as the Government may by notification in the Official Gazette , appoint in this behalf] [The rest of the provisions of this Act came into force on 1st July, 1960 vide Notification No. H.I.A., 1060-IV-(a)-L, dated the 3rd June, 1960, of Revenue Department published in Maharashtra Government Gazette of 9th June, 1960, Part IV-B, p. 50.].