Section 2(2) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
(2)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in the Land Revenue Act, 1317 Fasli, [the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], Act XXI of 1950 and [the Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], Act X of 1952 and the rules thereunder.
