Section 4A(b) in Telangana Absorbed Enclaves Act, 1951
(b)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 as aforesaid shall not be deemed to have ceased, or ever to have ceased, to be in force in the Lingagiri, Sreenivasapuram, Seetharamapuram, Sarvavaram, Lakshmipuram, Kalavapalli, Kastavarigudem,Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram and Anjaneepuram enclaves;
