Section 63 in Telangana Revenue Recovery Act, 1864
63. Saving of Regulations V of 1804 and X of 1831.
- Nothing in this Act shall be held to bar the operation of the provisions of [Regulation V of 1804 [and of Regulation X of 1831] [The Madras Court of Wards Regulation, 1804 and the Andhra Pradesh (Andhra Area) Sale of Minors' Estates Regulation, 1831.]], in respect to the sale of lands of minors and other disqualified landholders.
