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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(1)(d) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, or any such penalty, forfeiture or punishment may be imposed as if the said Acts aforesaid had not been repealed.