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State of Telangana - Section

Section 5 in Telangana Atiyat Enquiries Act, 1952

5. Consequences of breach of conditions of Muntakhab or Vasiqa.

- For the breach of the conditions contained in any Muntakhab or Vasiqa relating to an Atiyat grant or for other sufficient cause, the Government after giving an opportunity to the holder of the Atiyat grant to be heard, may by order resume the grant or modify the terms and conditions specified in any Muntakhab or Vasiqa relating thereto or pass such other orders in respect of the Atiyat grant as Government may think fit.