- When a certificate of registration in respect of any Co-operative Farm has been granted under Section 68 or 73, the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Substituted for the short title by Andhra Pradesh Act 9 of 1961.] shall, so far as they are not inconsistent with the provisions of this Act or of the rules made thereunder, be applicable thereto.
