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 0] [Entire Act]

State of Telangana - Section

Section 16 in Telangana Atiyat Enquiries Act, 1952

16. [ Savings. [Section 16 substituted by Act XXVIII of 1956.]

- The provisions of this Act, shall cease to be applicable-
(a)to an Atiyat grant specified in sub-clause (i) of clause (b) of sub-section (1) of section 2 when the commutation sum has ceased to be payable;
(b)to an Atiyat grant specified in sub-clause (iii) of clause (b) of sub-section (1) of section 2, when the compensation has ceased to be payable;
(c)to an Atiyat grant specified in sub-clause (v) of clause (b) of sub-section (1) of section 2, when such grant has ceased to continue;
(d)to an Atiyat grant specified in sub-clause (vi) of clause (b) of sub-section (1) of section (2), when the compensation has ceased to be payable].
[Schedule] [Schedule substituted by Act XXVIII of 1956.]Original Jurisdiction of Atiyat Courts.
Description of Atiyat grant. Atiyat Deputy Collector Atiyat Collector Nazim Atiyat
Before the appointed date. As from the appointed date. Before the appointed date. As from the appointed date. Before the appointed date.
(1) (2) (3) (4) (5) (6)
1. Atiyat grants other than cash grants. Total annual land assessmest Total annual land assessment up to Rs. 5,000. Beyond the powers of Atiyat Dy.Collector up toan annual land assessment of Rs. 5,000. Beyond the powers of Atiyat Dy. Collectorwithout any limit. Beyond the powers of Atiyat Collector withoutany limit.
2. Cash grants. up to Rs.250.Upto Rs.100 annually. Up to Rs. 1,000 annually. Beyond the powers of Atiyat Dy. Collector up toRs. 1,000 annually. Beyond the powers of Atiyat Deputy Collectorwithout any limit. Beyond the powers of Atiyat Collector withoutany limit.