Section 4A in Telangana Absorbed Enclaves Act, 1951
4A. [ Continuance of certain laws in some enclaves. [Inserted by Act No. 21 of 1964.]
- Notwithstanding anything in section 4,-(a)the Madras Estates Land Act, 1908, the Madras Estates Land (Reduction of Rent) Act, 1947 and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed respectively as the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 and the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, and all other enactments applicable to an estate as defined in clause (2) of section 3 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall not be deemed to have ceased, or ever to have ceased, to be in force in the Rompimalla and Mallavaram enclaves;(b)the Madras Estates Land (Reduction of Rent) Act, 1947, and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed as aforesaid shall not be deemed to have ceased, or ever to have ceased, to be in force in the Lingagiri, Sreenivasapuram, Seetharamapuram, Sarvavaram, Lakshmipuram, Kalavapalli, Kastavarigudem,Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram and Anjaneepuram enclaves;and the Hyderabad (Abolition of Jagirs) Regulation, 1358 F. and the Hyderabad Jagirs (Commutation) Regulation, 1359 F. which enactments were subsequently renamed respectively as the [Telangana (Abolition of Jagirs) Regulation, 1358 F.] and the [Telangana Jagirs (Commutation) Regualtion, 1359 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall be deemed never to have extended to, or been in force in, the said enclaves.]
