(2)Words and expressions used in this Act but not defined therein shall have the meanings assigned to them in [the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F] [Substituted for short title by Andhra Pradesh Act No. 9 of 1961.]General Provisions as to Atiyat Grants[3. Continuance of Atiyat grants:. - All Atiyat grants shall, subject to the provisions of the Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulation, 1358 F (LXIX of 1358F), the Hyderabad Abolition of Cash Grants Act, 1952 (VOCIII of 1952) and the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (VIII of 1955) continue to be held by the holders thereof subject to the conditions laid down in the Muntakhabs or Vasikas, if any, relating thereto and to the provisions of this Act.
