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State of Andhra Pradesh - Section

Section 33 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

33. Act not to affect rights or privileges of tenant under any other law:.

- Save as provided in sub-section (1) of Section 30, nothing contained in this Act shall be construed to limit or abridge the right or privileges of any tenant under any usage or law for the time being in force or arising out of any contract, grant, decree or order of a court or otherwise howsoever.