(1)In this Act unless there is anything repugnant in the subject or context:(a)"Atiyat Court" means a court or authority competent to make Atiyat enquiries and enquiries as to claims to succession to any right, title or interest in Atiyat grants and matters ancillary thereto;(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grants to which the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952) [is not applicable;] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959.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grants temporarily continued under the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952)] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959.;](vi)in the case of cash grants abolished under the Hyderabad Abolition of Cash Grants Act, 1952 (33 of 1952) [subject to payment of compensation, the compensation payable in respect thereof;] [This Act was repealed by Andhra Pradesh Act No. 14 of 1959.](c)"Muntakhabs and Vasikas" means documents issued by competent authorities as a result of inam or succession enquiries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;(d)"holding an Atiyat grant" means the enjoyment of the Atiyat grant on the basis of a Muntakhab, a Vasika or any order of a competent authority;(e)"holder of an Atiyat grant" means a person or institution actually holding the Atiyat grant;(f)[ xxx] [Omitted by Act No. 28 of 1956.](g)"prescribed" means prescribed by rules made under this Act.(2)Words and expressions used in this Act but not defined therein shall have the meanings assigned to them in [the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.]General Provisions as to Atiyat Grants[3. Continuance of Atiyat grants:. - All Atiyat grants shall, subject to the provisions of the Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulation, 1358 F (LXIX of 1358F), the Hyderabad Abolition of Cash Grants Act, 1952 (VOCIII of 1952) and the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (VIII of 1955) continue to be held by the holders thereof subject to the conditions laid down in the Muntakhabs or Vasikas, if any, relating thereto and to the provisions of this Act.
