Section 33 in Telangana Abolition of Inams Act, 1955
33. Savings.
- Nothing in this Act shall in any way be deemed to affect the application of the provisions of [the Telangana Tenancy and Agricultural Lands Act, 1950] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act XXI of 1950). to any inam or the mutual rights and obligations of an inamdar and his tenants, save in so far as the said provisions are in any way inconsistent with the express provisions of this Act.
