(1)The Prevention of Agricultural Land Alienation Act, (III of 1349F) and the Hyderabad Assami Shikmis Act, (I of 1354 F.) are hereby repealed:Provided that any appointment, rule, order, notification or proclamation made or issued, any lease, right or liability granted, fixed, acquired or incurred, and any other thing done under either of the Acts repealed hereby shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been respectively made, issued, granted, fixed, acquired, incurred or done under this Act and shall continue in force until it is superseded thereunder[Provided further that the repeal of the said Acts, shall not affect:(a)the previous operation of the Acts repealed hereby or anything done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Acts so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Acts so repealed;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, or any such penalty, forfeiture or punishment may be imposed as if the said Acts aforesaid had not been repealed.(2)Notwithstanding anything contained in the second proviso to sub-section (1) clause (c) of sub-section (2) of Section 10 of the Prevention of Agricultural Land Alienation Act (III of 1349 F.) shall for the purposes of the said proviso have effect as though for the said clause the following clause was substituted, namely:"(c) if the amount received by the mortgagee from the mortgagor in case of a simple mortgage or the value of the benefits realised by the mortgagee from the possession of land together with the amounts paid by the mortgagor to the mortgagee in case of an usufructuary mortgage is less than the amount due, the Collector shall, on the mortgagor paying the amounts due in cash, terminate the mortgage by an order in writing and if the mortgagee is in possession of the land, he shall place the mortgagor in possession thereof. If the mortgagor fails to pay the amount due, the Collector shall order that the land, if it is already in the possession of the mortgagee shall continue to he in his possession for such period not exceeding 10 years, as may be considered by the Collector reasonable for the payment of the amount due after the expiry of which the land shall be restored to the possession of the mortgagor."] [Inserted by Andhra Pradesh Act 2 of 1979.]
