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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2A) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(2A)[ On the coming into force of the Hyderabad Abolition of Inams (Amendment) Act, 1959 this Act shall apply also to cash grants and inams of the nature of community service inams and watans] [Inserted by Bombay 64 of 1959, Section 4(2).].