Section 76 in Telangana Tenancy and Agricultural Lands Act, 1950
76. Consequences of registration.
- When a certificate of registration in respect of any Cooperative Farm has been granted under section 68 or 73, the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [See now Act No.7 of 1964.] shall, so far as they are not inconsistent with the provisions of this Act or of the rules made thereunder, be applicable thereto.
