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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(c) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(c)is received by such holder who is -
(i)a male minor, he shall be paid an amount equal to the amount of cash grant till he attains the age of twenty-one years,
(ii)an unmarried female, she shall be paid an amount equal to the amount of cash grant till she marries, or the amount calculated in accordance with the provisions of this section, whichever is greater;