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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(e) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(e)all arrears of revenue, whether as judi, quit-rent or other cess, remaining lawfully due on the date of vesting in respect of any such inam shall, after such date, continue to be recoverable from the inamdar by whom they were payable and may, without prejudice to any other mode of recovery be realised by deduction thereof from the compensation amount payable to him under this Act;