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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

(c)"Muntakhabs and Vasikas" means documents issued by competent authorities as a result of inam or succession enquiries held under the Dastoor ul Amal Inams or other Government orders on the subject and issued by way of continuance or confirmation of Atiyat grants;