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State of Andhra Pradesh - Section

Section 104 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

104. Act to prevail over other enactments:.

- This Act and any rule, order or notification made or issued thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other enactment with respect to matters enumerated in List II in the Seventh Schedule to the Constitution of India or in any instrument having effect by virtue of any such other enactment.