Section 3(1) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
(1)Notwithstanding anything to the contrary contained in any usage, settlement, contract, grant, sanad, order or other instrument, Act, regulation, rules or order having the force of law and notwithstanding any judgment, decree or order of a Civil, Revenue or Atiyat Court, and with effect from the date of vesting, all inams [x x x] [ The words 'to which this Act is made applicable under Section 1(2) of this Act' were omitted by Andhra Pradesh Amendment Act 29 of 1985, w.e.f. 26.12.1985.] shall be deemed to have been abolished and shall vest in the State.
