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

State of Maharashtra - Subsection

Section 2(1)(b) in Hyderabad Atiyat Inquiries Act, 1952

(b)["Atiyat grants" means- [The old clause (b) (viz., 'Atiyat grants' includes Inams and cash grants known as Rusums, Youmiahs, Marnuls, Saliana, Imtiyazi Mahars, Pensions and any other allowance granted by the State for the performance of certain duties past or present, or as charities without the obligation of any service) has been substituted by the present clause by Hyderabad Act No. XXVIII of 1956.]
(i)in the case of jagirs abolished under the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (LXIX of 1358 F.) the commutation sums payable in respect thereof under the Hyderabad Jagirs (Commutation) Regulation, 1359 Fasli (XXV of 1359 F.);
(ii)inams to which the Hyderabad Abolition of Inams Act, 1954 (VIII of 1955) is not applicable;
(iii)in the case of inams abolished under the Hyderabad Abolition of Inams Act, 1954 (VIII of 1955), the compensation payable under that Act;
(iv)cash grants to which the Hyderabad Abolition of Cash Grants Act, 1952 (XXXIII of 1952) is not applicable;
(v)cash grants temporarily continued under the Hyderabad Abolition of Cash Grants Act, 1952 (XXXIII of 1952);
(vi)in the case of cash grants abolished under the Hyderabad Abolition of Cash Grants Act, 1952 (XXXIII of 1952) subject to payment of compensation, the compensation payable in respect thereof;].