Section 63A(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(b)Where a final decision as aforesaid is given under Section 63 either before or after an order is passed, or a decision is given by any tribunal or other authority under Section 11 or Section 15, the said final decision shall prevail over such order or decision of the tribunal or other authority.
