Section 58A(4) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(4)All proceedings for the execution of any decree or order by the arrest and detention in prison of the principal or any other landholder of an estate, pending at the commencement of the A.P. (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951, shall stand dismissed, and if at such commencement the principal or any other landholder is detained in a prison in execution of any such decree or order, he shall be released forthwith.
