Section 6 in Telangana Board of Revenue (Replacement by Commissioners) Act, 1977
6. Act to override other laws.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Andhra Pradesh (Andhra Area) Board of Revenue Regulation 1803 (Regulation 1 of 1803), the Andhra Pradesh (Andhra Area) Revenue Commissioners Act, 1849 (Central Act X of 1849), or the Andhra Pradesh (Andhra Area) Board of Revenue Act, 1894 (Act 1 of 1894) or the Telangana Board of Revenue Regulation, 1358 F. (Regulation LX of 1358 F.) or in any other law for the time being in force.
