Section 3A(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)In relation to any village in which the provisions of this Act are in force, the provisions of [the Telangana Land Revenue Act, 1317 Fasli (Act VIII of 1317F.)] or of any other law for the time being in force which are inconsistent with the provisions of this Act shall have effect subject to such omissions or modifications as may be required for the removal of the inconsistency.
