Section 3A in Telangana Rights in Land and Pattadar Pass Books Act, 1971
3A. [ Modification of Laws inconsistent with this Act. [Inserted by Act No. 9 of 1994.]
(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.(2)In particular and without prejudice to the generality of sub-section (1) in relation to any village in which the provisions of this Act are in force, in Telangana Area, sections 103 and 141 of [the Telangana Land Revenue Act, 1317 Fasli (Act VIII of 1317F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall have effect in relation to such village as if the word "Pattadar" in each of the said sections were substituted by the word 'occupant'.]
