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 5] [Section 17] [Entire Act] State of Telangana - Subsection Section 17(1) in Telangana Abolition of Inams Act, 1955 (1)The Collector shall determine in accordance with such of the foregoing provisions, the total compensation payable in respect of an inam.
