Section 17 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
17. Modification of laws inconsistent with this Regulation:
(1)In relation to any village in which the provisions of this Regulation are in force by virtue of the proviso to sub-section (1) of Section 19 or of a notification under sub-section (4) of Section 1, any provisions of the Hyderabad Land Revenue Act or of any other law for the time being in force which are inconsistent with the provisions of this Regulation shall have effect subject to such omissions or modifications as may be required for the removal of the inconsistency.(2)In particular and without prejudice to the generality of sub-section (1), Sections 103 and 141 of the Hyderabad Land Revenue Act shall have effect in relations to such village as if for the word "Pattadar" in each of the said section there were substituted the word 'occupant'.
