Section 11(1) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
(1)Subject to the provisions of [sub section (2), and Sections 8 and 9] [Substituted by Act 3 of 1960.] the provisions of the Andhra Tenancy Act, 1956 (Andhra Act XVIII of 1956), shall apply to the tenancies in respect of inam lands governed by this Act.
