Section 160(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Notwithstanding anything in the agreements entered intoby the Tirumala Tirupathi Devasthanams represented by the ExecutiveOfficer and Archakam Mirasidars of Tirumala Tirupathi Devasthanamson the 30th May, 1979 or any other agreements of the like nature,the provisions of this Act shall with effect on and from the dateof commencement of this Act, prevail insofar as they relate to thematters governed by the corresponding provisions in any such agreementsand such corresponding provisions in such agreements shall thereafterhave no effect.
