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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(2)[ Subject to the provisions made by or under this Act and notwithstanding anything contained in any law, sanad or order, custom or usage to the contrary, all cash grants specified in Part B and Part C of the Schedule and which are payable or enforceable during the year commencing on the first day of April, 1954 and in any subsequent financial year shall be discontinued and cease to have effect on the first day of July, 1954, subject to the condition that -
(a)in the case of every cash grant specified in Part B of the Schedule, compensation amounting to a sum equal to six times the annual amount payable to the grantee shall be paid to him in cash either in full or in annual installments not exceeding twelve;
(b)[ in the case of a cash grant specified in Part C of the Schedule, compensation amounting to a sum equal to four times the annual amount payable to the grantee shall be paid to him :]
Provided, however, that in respect of each of the cases specified in column 1 below the grant shall be continued subject to the conditions specified against such case, during the period mentioned in column 2, namely
  Column 1   Column 2
(1) Where the age of the grantee, whether male or female, was notless than 60 years on the 1st day of April, 1954.   Till the date of the death of the grantee.
(2) Where the age of the grantee was less than 60 years on the1st day of April, 1954 -    
(i) if a male, in case the grantee is incapable of earning alivelihood on account of being blind, deaf, dumb and mute,mentally deranged, crippled or paralytic; ] from the date of abolition till date of the death of thegrantee.
(ii) if a widow, so long as she remains a widow.
(3) Where the grantee is a minor -    
(i) if a male, in case such cash grant is his only source ofincome.   from the date of abolition till date of attainment of 18years.
(ii) if a female.   from the date of abolition till date of marriage or date ofattainment of 18 years, whichever is earlier.
Provided further that, in each of the cases mentioned in items (2) and (3) above, where the grantee is in receipt of more than one grant, but has no other source of income for a livelihood, the grantee shall be eligible to receive only the grant of the highest amount.Provided also that, where the amount of cash grant received under item (3) by a male minor grantee upto the date of attainment of 18 years of age, or by a female minor grantee up to the date of such attainment or her marriage, as the case may be, falls short of four times the annual amount of grant, the amount of deficit shall also be paid to the grantee concerned.] [Substituted by Act No. XXIII of 1954, published in Gazette Extraordinary, No. 130, dated the 9lh August, 1954.]