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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(13) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(13)The provisions of this section shall have effect notwithstanding anything contained in any judgment, decree or order of any Court, Tribunal or other authority.