Section 1A in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
1A. Effect of Regulations LX LXIX of 1358 Fasli and Act XXI of 1950 on this Act.
- With effect from the commencement of the Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 F.) the A.P. (Telangana Area) (Abolition of Jagirs) Regulation 1358 F.) and the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act 1950 (Act XXI of 1950) Regulation LXI of 1358 F. Regulation, LXIX 1358 F. Act XXI of 1950 respectively, the provisions of this Act are subject to the provisions of the said Regulation and Act.
