Section 17(1) in Telangana Land Revenue (Enhancement) Act, 1967
(1)The following Acts are hereby repealed.-(a)The Andhra Pradesh (Andhra Area) Land Revenue (Additional Wet Assessment) Act, 1956 (Act XXII of 1956);(b)The Andhra Pradesh Commercial Crops (Assessment) Act, 1957(Act XIX of 1957).;(c)The Andhra Pradesh Land Revenue (Surcharge) Act, 1957 (Act XX of 1957).:Provided that such repeal shall not affect the previous operation of the said Acts or any right, privilege, obligation or liability already accrued or incurred thereunder, and all arrears of assessment, special assessment, surcharge or the like levied but not collected at the commencement of this Act may be recovered as if they had accrued under this Act.
