Legal Document View

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
[Cites 0, Cited by 1] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(b) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(b)the tenant shall be liable to pay occupancy price equal to six times the amount of the full assessment of the land in his possession, to the inamdar within the prescribed period and in the manner provided in sub-section (3) :