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

State of Andhra Pradesh - Subsection

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

(b)["Atiyat grants" means] [Substituted by Act No. 28 of 1956.]
(i)in the case of jagirs abolished under [the Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulation, 1358 F(LXIX of 1358 F] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.] the commutation sums payable in respect thereof under [the Andhra Pradesh (Telangana Area) Jagirs (Commutation) Regulations, 1359 F (25 of 1359 Fasli);] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.]
(ii)inams to which [the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (8 of 1955)] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.] is not applicable.
(iii)in the case of inams abolished under [the Andhra Pardesh (Telangana Area) Abolition of Inams Act, 1955 (8 of 1955)] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.] the compensation payable under that Act;
(iv)cash grants to which the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952) [is not applicable;] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959. ]
(v)[cash grants temporarily continued under the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952)] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959.;]
(vi)in the case of cash grants abolished under the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952) [subject to payment of compensation, the compensation payable in respect thereof;] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959.]