Section 2(1)(c) in Telangana Abolition of Inams Act, 1955

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State of Telangana - Subsection

Section 2(1)(c) in Telangana Abolition of Inams Act, 1955

(c)'inam' means land held under a gift or a grant made by the Nizam or by any Jagirdar, holder of a Samsthan or other competent grantor and continued or confirmed by virtue of a muntakhab or other title deed, with or without the condition of service and coupled with the remission of the whole or part of the land revenue thereon and entered as such in the village records and includes-

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State of Telangana - Subsection

Section 2(1)(c) in Telangana Abolition of Inams Act, 1955