Section 33 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
33. Savings:.
- Nothing in this Act shall in any way be deemed to affect the application of the provisions of [the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], (Act XXI of 1950) to any inam or the mutual rights and obligations of an inamdar and his tenants, save in so far as the said provisions are in any way inconsistent with the express provisions of this Act.
