Section 18(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)[x x x] [[Sub-Section (2) omitted by Act 28 of 2002. Prior to its omission it read-'(2) The provisions of Sections 3, 4, 5, 6 and 7 shall not apply to any lease of land belonging to or given or endowed for the purpose of any charitable or religious institution or endowment, falling within the scope of sub-section (1) of Section 74 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 (Act 17 of 1966), but the provisions of other Sections of this Act, shall apply to every lease subject to the following modifications, namely:-</p><p class=subpara1>(i) the word 'rent' in relation to such land shall be construed as rent in force at the commencement of the Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974; and where reasonable rent has been fixed under Clause (e) of the said sub-section (1) of Section 74, the word rent' shall be construed as the reasonable rent so fixed; and</p><p class=subpara1>(ii) in sub-section (3) of Section 10 and in sub-section (3) of Section 12, for the expression 'subject to the provisions of Sections 3 and 6' the expression 'subject to the provisions of Clause (e) of the said sub-section (1) of Section 74' shall be substituted.]]
