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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(4) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(4)The decision of the State Government under sub-section (1), or sub-section (2) in appeal, or under sub-section (3) and subject thereto the decision of the officer, shall be final.]