Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2A(1)] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(1)(ii) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(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,