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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(b) in Telangana Atiyat Enquiries Act, 1952

(b)[ "Atiyat grants" mean- [Clause (b) substituted by Act XXVIII of 1956.]
(i)in the case of jagirs abolished under [the Telangana (Abolition of Jagirs) Regulation, 1358F.] Regulation LXIX of 1358 F. the commutation sums payable in respect thereof under [the Telangana Jagirs (Commutation) Regulation, 1359 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Regulation XXV of 1359 F.;
(ii)inams to which [the Telangana Abolition of Inams Act, 1954] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act VIII of 1955). is not applicable;
(iii)in the case of inams abolished under [the Telangana Abolition of Inams Act, 1954] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act VIII of 1955) the compensation payable under that Act;
(iv)cash grants to which [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952) is not applicable;
(v)Cash grants temporarily continued under [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952);
(vi)in the case of cash grants abolished under [the Hyderabad Abolition of Cash Grants Act, 1952] [Repealed by A.P. Act XIV of 1959.] (XXXIII of 1952), subject to payment of compensation, the compensation payable in respect thereof;]