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

State of Maharashtra - Subsection

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

(b)all rights, title and interest vesting in the inamdar, kabiz-e-kadim, permanent tenant [and tenant] [Substituted for the words 'protected tenant and non-protected tenant' by Bombay 64 of 1959, Section 7(2)(a).] in respect of the inam land, other than the interests expressly saved by or under provisions of this Act and including those in all communal lands, cultivated and uncultivated lands (whether assessed or not), waste lands, pasture lands, forests, mines and minerals, quarries, rivers and streams, tanks and irrigation works, fisheries and ferries, shall cease and be vested absolutely in the State free from all encumbrances;