Section 4A(a) in Telangana Absorbed Enclaves Act, 1951
(a)the Madras Estates Land Act, 1908, the Madras Estates Land (Reduction of Rent) Act, 1947 and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed respectively as the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 and the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, and all other enactments applicable to an estate as defined in clause (2) of section 3 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall not be deemed to have ceased, or ever to have ceased, to be in force in the Rompimalla and Mallavaram enclaves;
