Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Government Property (Preservation, Protection and Resumption) Act, 2007 4. Overriding effect. - The provisions of this Act shall be given effect to notwithstanding anything contained in any instrument or enactment for the time being in force.
