Section 2A(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(1)If any question arises, -(i)whether any land is an inam,(ii)whether any inam is held with or without conditions of service and whether or not coupled with the remission of the whole or part of the land revenue,(iii)whether any inam is a community service inam or watan,(iv)whether a commutation settlement in respect of any watan has or has not been effected,(v)whether any land held as inam is or is not alienable without the permission of the competent authority, or(vi)whether any person is a kabiz-e-kadim, permanent tenant or tenant, the State Government or an officer authorised by that Government shall decide the question.
