Section 160(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Notwithstandingany compromise, agreement, scheme, judgment, decree or order of aCourt, Tribunal or other authority or any custom or usage governingany charitable or religious institution or endowment of TirumalaTirupathi Devasthanams, the provisions of this Act shall with effecton and from the date of the commencement of this Act, prevail insofaras they relate to the matters governed by the corresponding provisionsin any such compromise, agreement, scheme, judgment, decree or orderor any custom or usage and such corresponding provisions shall thereafterhave no effect.
