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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(a) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(a)the provisions of the Land Revenue Act, 1317 Fasli relating to inams, and the provisions of [the Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], Act X of 1952 and other enactments, rules, regulations and circulars in force in respect of Atiyat grants shall, to the extent, they are repugnant to the provisions of this Act, not apply and the provisions of the Land Revenue Act, 1317 Fasli, relating to unalienated lands for purposes of land revenue, shall apply to the said inams;