Section 160 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
160. Overriding effect of the Act.
(1)Notwithstandingany compromise, agreement, scheme, judgment, decree or order of aCourt, Tribunal or other authority or any custom or usage governingany charitable or religious institution or endowment of TirumalaTirupathi Devasthanams, the provisions of this Act shall with effecton and from the date of the commencement of this Act, prevail insofaras they relate to the matters governed by the corresponding provisionsin any such compromise, agreement, scheme, judgment, decree or orderor any custom or usage and such corresponding provisions shall thereafterhave no effect.(2)Notwithstanding anything in the agreements entered intoby the Tirumala Tirupathi Devasthanams represented by the ExecutiveOfficer and Archakam Mirasidars of Tirumala Tirupathi Devasthanamson the 30th May, 1979 or any other agreements of the like nature,the provisions of this Act shall with effect on and from the dateof commencement of this Act, prevail insofar as they relate to thematters governed by the corresponding provisions in any such agreementsand such corresponding provisions in such agreements shall thereafterhave no effect.
