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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(1)Whenever an officer authorised by the State Government in this behalf so directs, an inamdar shall deliver to him or such officer as may be specified in the direction, the records relating to the inam maintained by the inamdar.