Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Maharashtra - Subsection Section 36(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954 (2)No prosecution under sub-section (1) shall be instituted except with the previous sanction of the Collector of the District.
