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The Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956
Published vide Notification (Bombay Gazette (Extraordinary) dated 1.11.56) Part 4A (page 209), vide Notification No. 25400/B
mh528
Notes. - This order has been made in exercise of the powers conferred by the States Reorganisation Act, 1956 (Act No. XXXVII of 1956) and all other powers enabling it in that belief, by the Government of Bombay.
2. (1) In this Order -(a) "appointed day" means the first day of November, 1956;
(b) "existing State law" means any law in force in the existing State of Hyderabad immediately before the appointed day, but does not include any law relating to a matter enumerated in the Union List;
(c) "law" means a law as defined in clause (h) of section 2 of the Act.
(2) The General Clauses Act, 1897 applies for the interpretation of this Order as it applies for the interpretation of a Central Act. 3. As from the appointed day, the existing State laws mentioned in the Schedule to this Order shall, until altered, repealed or amended by a competent Legislature or other competent authority have effect subject to the adaptations and modifications directed by the Schedule or, if it is so directed, shall stand repealed. 4. (1) Whenever an expression mentioned in column 1 of the table hereunder printed occurs (otherwise than in a title or preamble or in a citation or description of an enactment) in an existing State law, whether an Act, Regulation, or Aim mentioned in the Schedule to this Order or not, then, unless that expression is by this Order expressly directed to be otherwise adapted or modified, or to stand unmodified, or to be omitted, there shall be substituted therefor the expression set opposite to it in column 2 of the said table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require :-|
1 |
2 |
|
Hyderabad State |
Hyderabad area of the |
|
State of Hyderabad |
State of Bombay. |
|
Mumalik-i-Mahroosa Sarkar-i-Aali (in Urdu laws). |
|
|
Mumalik-i-Mahroosa (in Urdu laws). |
|
|
Sarkar-i-Aali-(in Urdu laws). |
Government |
|
Jarida Alamia |
|
|
Jarida Alamia Sarkar-i-Aali |
Official Gazette |
|
Jarida |
|
|
Talukdar |
|
|
Awwal Talukdar |
Collector |
|
Doyam Talukdar |
Deputy or Assistant Collector. |
(a) effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and five of this Order to be made therein;
(b) the original law shall then be amended, either generally or, as the case may be, in its application to the particular area, so as to give effect to the directions contained in the amending law, or where any adaptation or modification has fallen to be made under clause (a), in that law as so adapted or modified; and
(c) all adaptations and modifications required by this Order to be made in the original law shall then be made in that law as so amended except so far as in the case of any particular area they may be inapplicable.
(2) In this paragraph, references to the amendment of a law by the insertion or omission of words or the substitution of words do not include reference to an amendment, which is effected merely by directing that certain words shall be construed in a particular manner. 7. Any reference in any existing State law to the Legislature of the State (or any House or Houses thereof) shall be construed as a reference to the Legislature of the re-organised State of Bombay (or to the corresponding House or Houses thereof). 8. Notwithstanding any adaptation made by this Order, where the extent or application of an existing State law in force immediately before the appointed day refers, by reason only of such adaptation, to the State of Bombay, such reference shall not be deemed to include a reference to any part of that State to which that law did not extend or apply immediately before the appointed day. 9. Save as otherwise provided by this Order, all powers which under any existing State law were, immediately before the appointed day, vested in or exercisable by any person or authority shall continue to be so vested or exercisable until other provision is made by or under the Act or by some Legislature or other authority empowered to regulate the matter in question. 10. (1) If on the appointed day, any body, authority or person entitled by or under any existing State law to exercise any rights, powers or jurisdiction or to perform any duties or to discharge any functions or to hold any property, is not or cannot be duly constituted or appointed by reason of the transfer of any area from the existing State of Hyderabad to the reorganised State of Bombay, then, notwithstanding anything in such law, but save as expressly provided by or under the Act, all such rights, powers and jurisdiction shall be exercisable, all such duties shall be performed and all such functions shall be discharged by, and all such property shall vest in, the State Government. (2) Nothing in sub-paragraph (1) shall be deemed to prevent the State Government from duly constituting or appointing under such law after the appointed day, any body, authority or person to exercise or perform or discharge all or any such rights, powers, jurisdiction, duties or functions or vesting therein all or any part of the property aforesaid. 11. The provisions of this Order which adapt or modify any law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, licence, permission, award, commitment, attachment, bye-law, rule, or regulation duly made or issued, or anything duly done before the appointed day; and any such notification, order, licence, permission, award, commitment, attachment, bye-law, rule, regulation or thing may be revoked, varied or undone in like manner, to the like extent and in the like circumstances as if it had been made, issued or done after the commencement of this Order by the competent authority and under and in accordance with provision then applicable to such a case. 12. Nothing in this Order shall affect the previous operation of or anything duly done or suffered under, any existing State law or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against any such law.Schedule
Hyderabad Laws
Part 1
Hyderabad Acts Enacted Before the Police Action whose Authoritative Text is in Urdu
The Gambling Act, 1305 Fasli
(Hyderabad Act II of 1305 Fasli)
(The authoritative text of this Act is in Urdu)
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the Hyderabad area of the State of Bombay". Section 6. - (1) Omit "Ya Baida wo Bairoon Baida Hyderabad men Sadar Amin Kotwali" (or the Inspector of Police in the City and suburbs of Hyderabad) and "Ya Sadar Amin Kotwali" (or Inspector of Police). (2) Omit the explanation. Section 13. - In sub-section (1) for "Sarkar-i-Aali" substitute "Government". Section 18. - For "Sarkar-i-Aali" substitute "Government".The Hyderabad Destruction of Useless Records Act, 1305 Fasli
(Hyderabad Act III of 1305 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Tamam Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 3. - For this section, substitute the following :- 3. Chief Controlling Revenue Authority :- In this Act :- "Chief Controlling Revenue Authority" means the "Board of Revenue".The General Clauses Act, 1308 Fasli
(Hyderabad Act III of 1308 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made thereinafter the Police Action is in English)
Section 1. - For "tamam Mumalik-i-Mahroosa Sarkar-i-Aali" substitute, "the Hyderabad area of the State of Bombay". Section 2. - (1) For the entire portion from the beginning of the section to the end of clause (1), substitute the following "In this Act and in all Hyderabad laws as defined in clause (la;, unless there is anything repugnant in the subject or context, - (1) Constitution. "Constitution" means the Constitution of India; (1a) Hyderabad Law. "Hyderabad law" means -(i) an Act of the Legislature established for the pre-Reorganisation Hyderabad State by the Constitution, including an Act made under Article 385 thereof;
(ii) an Act made before (he commencement of the Constitution by the Legislative Council or the Legislative Assembly in existence in the pre-Reorganisation Hyderabad State at the time of making of the Act;
(iii) a Regulation including an Ain made by H. E. H. the Nizam before the 18th day of September. 1948; and
(iv) a Regulation made by II. E. H. the Nizam, the Military Governor or the Chief Minister of the pre-Reorganisation Hyderabad State on or after the said date but before the commencement of the Constitution;
Explanation. - In this Act and in all Hyderabad laws whose authoritative text is in Urdu, the expression "Qanoon" shall be deemed to have the meaning assigned to "Hyderabad law" in this clause"; (2) For clause (7) substitute the following "(7) (i) Pre-Reorganisation Hyderabad State. Pre-Reorganisation Hyderabad State' shall mean -(a) as respects any period before the commencement of the Constitution, the territory comprised in the Indian State of Hyderabad;
(b) as respects any period after the commencement of the Constitution, the territories of the State of Hyderabad as specified in Part B of the First Schedule to the Constitution before the commencement of the State Reorganisation Act, 1956 (Central Act 37 of 1956);
Explanation. - In all Hyderabad laws whose authoritative text is in Urdu, any reference in Urdu to "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), and in all Hyderabad laws whose authoritative text is in English, any reference to "the Hyderabad State" or "the State of Hyderabad", shall be deemed to be references to the pre-Reorganisation Hyderabad State; (ii) Hyderabad area of the State of Bombay. Hyderabad area of the State of Bombay' means the territories transferred from the pre-Reorganisation Hyderabad State to the new State of Bombay under section 8 of the States Reorganisation Act. 1956 (Central Act. 37 of 1956)."; (3) In clause (8) -(i) omit the reference to "Amaldari of Sirpur Tandur",
(ii) for "Sarkar-i-Aali" substitute "Government",
(iii) for "Talukdar" substitute "Collector",
(4) For clause (9) substitute the following :- "(9) Government. 'Government' means the State Government as defined in clause (60) of section 3 of the General Clauses Act, 1897 (Central Act X of 1897); Explanation. - In all Hyderabad laws whose authoritative text is in Urdu, any reference in Urdu to "Sarkar-i-Aali" shall be deemed to be a reference to Government."; (5) For clause (12), substitute the following :- (12) Collector. 'Collector' means the Chief Officer in-charge of the revenue administration of a district; Explanation. - In all Hyderabad laws any reference to "Talukdar" or "Awwal Talukdar" (first Talukdar) shall be deemed to be references to the Collector"; (6) For clauses (14) and (15) substitute the following :- "(14) Magistrate. - 'Magistrate' shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure. 1898 (Central Act V of 1898), for the time being in force; (15) Official Gazette. - 'Official Gazette' means the Government Gazette which is published under the orders of the Government; Explanation. - In all Hyderabad laws for the time being in force, any references to "Jarida", "Jarida Alamia" or "Jarida Alamia Sarkar-i-Aali", shall be deemed to be references to the Official Gazette (7) In clause (16), "Jarida" substitute "Official Gazette". (8) For clause (26a) substitute the following "(26a) Registered. - 'Registered' used with reference to a document, shall mean, in relation to any period before the first day of November, 1956, registered in the pre-Reorganisation Hyderabad State, and in relation to any period commencing on or after that day, registered in the area to which this Act extends"; (9) In clause (31), for the reference to the Hyderabad Penal Code substitute the reference to the Indian Penal Code, 1860 (Central Act XLV of 1860). (10) In clause (35), for the reference to the Hyderabad Penal Code substitute the reference to the Indian Penal Code, 1860 (Central Act XLV of 1860). (11) For clause (38) substitute the following :- "(38) Financial year, month and year. - 'Financial year', 'month' and 'year' shall have the meaning respectively assigned to them in clauses (21), (35) and (66) of section 3 of the General Clauses Act, 1897 (Central Act X of 1897); (12) Omit clause (39). Section 2A. - Omit this section. Section 3. - (1) In clause (1), for "tammam Mumalik-i-Mahroosa Sarkar-i-Aali" substitute "the whole of the area to which this Act extends". (2) In clause (2), for "Jarida" substitute Official Gazette. Section 8. - Omit "Karorgiri Ya" (Customs or). Section 10. - For "Jarida" in both places where it occurs, substitute Official Gazette". Section 15. - For "Jarida" substitute "Official Gazette". Section 17. - In clause (1) for "Jarida" substitute "Official Gazette". Section 20. - For the reference to the Hyderabad Penal Code and the Hyderabad Criminal Procedure Code substitute the reference to the Indian Penal Code, 1860 (Central Act XLV of 1860) and the Code of Criminal Procedure, 1898 (Central Act V of 1898), respectively.The Government Demands Recovery Act, 1308 Fasli
(Hyderabad Act IV of 1308 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter expressly provided for Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector". Section 1. - For "Tamam Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the Hyderabad area of the State of Bombay". Section 6. - For this section substitute the following :- 6. Suit in a Civil Court for setting aside memorandum or order. If such person is aggrieved by such order, he may institute a suit against the Government, in the Court of District Judge for setting aside the order or for the refund of the amount realised in execution of the memorandum or (if no order is passed within one year from the date of the objection) within one year from the date of order setting aside the memorandum or of the memorandum or of the realisation (as the case may be), and the Court may pass such orders as it may deem proper and may at any time before the execution of the Memorandum or order, order the execution to be stayed subject to the same conditions as would apply to an Appellate Court in appeal regarding the staying of execution of judgement under appeal.The Hyderabad Land Acquisition Act, 1309 Fasli
(Hyderabad Act IX of 1309 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made therein after the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided, for Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector". Section 1. - For "Tamam Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - (1) In clause (c), omit "and the High Court in the case of Hyderabad City". (2) For clause (d) substitute the following"(d) "Company" means a Company as defined in the Companies Act, 1956 (Central Act 1 of 1956), and includes a Society registered or deemed to be registered under the Hyderabad Co-operative Societies Act, 1952 (XVI of 1952) or under the Hyderabad Public Societies Registration Act, 1350 Fasli (I of 1354 Fasli);
(3) Omit clause (dd). Section 43. - For the reference to the Hyderabad Code of Civil Procedure, substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908)The Medical Act, 1312 Fasli
(Hyderabad Act No. I of 1312 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, for "Sarkar-i-Ali" substitute 'Government' Section 1. - For this section, substitute the following :- 1. Short title, extent and commencement. This Act may be called the Medical Act, and it shall come into force in the Hyderabad area of the State of Bombay on such date as the Government may by notification appoint.The Prevention of Cruelty to Animals Act, 1313 Fasli
(Hyderabad Act No. I of 1313 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector". Section 1. - (1) In sub-section (1) omit "and shall come into force within the municipal limits of the City of Hyderabad on the 1st day of Khurdad 1313 Fasli". (2) For sub-section (2), substitute the following :-"(2) The Government may by notification bring this Act inio force in any specified part of the Hyderabad area of the Sate of Bombay from such date as may be specified in the notification".
(3) In sub-section (3) for "Mumalik-i-Mahroosa Sarkar-i-Aali Ke Un reqboon men Jahan Qanun haza nafiz ho Ya Ziman do Ke tahat nafiz Kia Jai" (in the areas of H. E. H. the Nizam's Dominions where this Act is in force or may be brought into force) substitute "in the areas in which this Act is brought into force". Section 5E. - In sub-section (1) omit "Ya Kotwal Baida" (or Commissioner of City Police). In sub-section (2) for the reference to Chapter VII of the Hyderabad Criminal Procedure Code, substitute the reference to Chapter VII of the Code of Criminal Procedure, 1898 (Central Act V of 1898) Section 6. - (i) For "Azla men Talukdar aur Baida men Kotwal Baida" (in the districts the Talukdar and in the City the Commissioner of City Police) substitute "the Collector".(ii) omit "Ya Kotwal Baida" (or the Commissioner of City Police).
The Conferment of Power to Summon Witnesses Act, 1314 Fasli
(Hyderabad Act No. I of 1314 Fasli)
(The authoritative text of this Act is in Urdu)
In sections 2 and 3 for "Sarkar-i-Aali" substitute "Government". Section 4. - For this section, substitute the following:- 4. Court to which an appeal against appealable orders shall lie. - When an Officer passes an order in accordance with section 2, against which an appeal is allowed according to the law for the time being in force an appeal shall lie to the District Court.The Ferries Act, 1314 Fasli
(Hyderabad Act No. II of 1314 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, for Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector". Sections 4, 6, 7, 10, and 23. - In these sections for "Subedar-e-Simt" substitute "the Secretary, Public Works Department". Section 6. - For this section substitute the following :- 6. Assignment of management of public ferry to Local Authority. - The Government may assign the management of any public ferry to the Local Authority within the limits of whose jurisdiction such ferry is wholly or partly situated and may further direct that the whole or part of the proceeds accruing therefrom be paid into the fund of the concerned Local Authority; and thereupon such ferry shall be managed and such proceeds of part thereof shall be paid accordingly. Section 32. - Omit "Aala Hazrat Bandagan-i-Aali ya" (H. E. H. the Nizam or.)The Protection of Nizams and Servants Act, 1314 Fasli
(Hyderabad Act No. IV of 1314 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, for Sarkar-i-Aali" substitute "Government".The Hyderabad Abkari Act, 1316 Fasli
(Hyderabad Act No. I of 1316 Fasli)
(The authoritative text of this Act is in Urdu, hut that of the amendments made thereinafter the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided, for Sarkar-i-Aali" substitute "the Government", and for "Nazim Abkari" substitute "Excise Commissioner". Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), substitute "the Hyderabad area of the State of Bombay". Section 2. - In clauses (9), (9-A), (13), (14) and (15), for "the Hyderabad State" substitute "the area to which this Act extends". Section 3. - In sub-clause (1) of clause (m) of sub-section (2), for "the Hyderabad State" substitute "the area to which this Act extends". Section 4. - In clause (1), omit "Ya munashi shai" (or intoxicating drug). Section 10. - (1) In clause (4), omit "ashya-i-munashi ya" (intoxicating drugs or). (2) In clause (6), omit "Ya ashya-i-munashi" (or intoxicating drugs). Section 11. - For "the whole State" substitute "the whole of the area to which this Act extends". Section 12. - Omit "Ya munashi shai" (or intoxicating drug). Section 13. - Omit clause (d). Section 22C. - For the reference to the Hyderabad Code of Criminal Procedure, substitute the reference to the Code of Criminal Procedure, 1898. Section 25. - Omit "Ya Koi munashi shai" (or any intoxicating drug). Section 30. - Omit "or in the Cities of Hyderabad and Secunderbad for the Commissioner of Police". Section 33. - Omit sub-section (2).The Hyderabad Land Revenue Act, 1317 Fasli
(Hyderabad Act VIII of 1317 Fasli)
(The authoritative text of this Act is in Urdu, but that of the Amendments made thereinafter the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided -(i) for "Sarkar-i-Aali" substitute "the Government";
(ii) for "Suba" and "Subas" substitute "Division" and "Divisions" respectively;
(iii) for "Subedar" and "Subedars" substitute "Divisional Officer" and "Divisional Officers", respectively;
(iv) for "Talukdar" substitute "Collector";
(v) for "Doyam Talukdar" (Second Talukdar) substitute "Deputy or Assistant Collector".
(vi) for "Nazim Paimaish Bandobast" and "Nazim Land Records" substitute "Settlement Commissioner";
(vii) for the reference to the Hyderabad Civil Procedure Code, substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908).
Section 1. - After sub-section (1) insert the following :-"(1-a) It shall extend to the whole of the Hyderabad area of the State of Bombay".
New Section 1-A. - After section 1, insert the following new section :- 1-A. Effect of Hyderabad Regulation LX and LXIX of 1358 Fasli and Hyderabad Act XXI of 1950 on this Act. - With effect from the commencement of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli), the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (LXIX of 1358 Fasli) and the Hyderabad Tenancy and Agricultural Lands Act, 1950 (XXI of 1950), respectively, the provisions of this Act are subject to the provisions of the said Regulations and Act. Section 2. - (1) In clause (1), for the reference to the Record of Rights Act 1 of 1346 Fasli substitute the reference to the Hyderabad Record of Rights in Land Regulation, 1358 Fasli (LXIII of 1358 Fasli). (2) Omit clauses (9) and (9-A). (3) For clause (11), substitute the following :-"(11) 'pattedar' means the person who is directly responsible to the Government for payment of Land Revenue and whose name has been entered as such in Government records, whether he be personally in possession of the holding or through his Shikmidar,".
(4) For clause (17) substitute the following :-"(17) 'Revenue' means the amount payable by the holder to the Government at fixed periods for use of or entry into the land,".
Section 3. - In sub-section (2), omit "With the approval of H. H. the Nizam". Section 4. - In sub-section (1) -(1) omit with approval of H. H. the Nizam";
(2) omit "with the sanction of H. H. the Nizam".
Section 6. - for "Zaid Talukdar" (Additional Talukdar), substitute "Additional Collector". Section 27. - In clause (c), for "Local Fund" substitute "Local Government". Section 31. - for "Madadgar Nazim Janglat" substitute "District Forest Officer". Section 31. - for "Nazim Janglat" substitute "Chief Conservator of Forest". Section 48. - For "Mahkama-i-Safai" substitute "Local Authority". Section 58 A. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), substitute "the area to which this Act extends". Section 77. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), substitute "the area to which this Act extends". Section 80. - In sub-section (2), for "Azla-i-Marathwada" (Marathwada districts), substitute "the area to which this Act extends". Section 86. - Omit sub-sections (2) and (3). Section 88. - Omit sub-section (2). Section 88-A. - Omit this section. Section 90 and 91. - For these sections substitute the following 90. Determination of village boundaries. - The Collector or any other officer nominated by the Government for this purpose, or the Settlement Commissioner, if survey operations are proceeding in the village, shall enquire about and fix the boundaries of villages and determine disputes, if any, relating thereto. When the Patels and Patwaris of any two or more adjoining villages agree to any given line of boundary and such agreement is not illegal, the officer determining the boundary shall require the said parties to execute an agreement to that effect and shall mark off the boundary accordingly. 91. Procedure in case of disagreement or dispute. - If the parties do not agree in the manner prescribed in the last preceding section, the said officer shall, after necessary inquiry, make a plan showing the area of the ground in dispute together with the boundaries or marks, existing or which may be stated, in different colours, and shall, after completing the inquiry, make an award in the case. Section 92. - Omit "and in case of non-Khalsa land the officer authorised under section 172". Section 94. - For this section substitute the following :- 94. Construction or repair of boundary-marks of villages and survey-numbers. - Where survey operations are proceedings, it shall be lawful for the Settlement Commissioner or such other officer authorised by him in this behalf, to cause to be constructed or repaired boundary-marks of villages and occupied numbers; and the officers concerned shall see to their maintenance. The Survey Officer shall, by a notification posted in the "Chaudi" or in some adjacent and conspicuous place, require the holders of lands to construct or repair the boundary-marks of their numbers and in accordance with the directions given in the notification within specified period which shall not be less than one month, and on their failure to comply with the requisition within the specified period, the said Survey Officer shall cause the boundary-marks to be constructed or repaired and cause charges incurred to be recovered from Pattadars as an arrear of land revenue. Section 97. - Omit sub-section (2). Section 116. - Omit clause (f). Sections 125 to 128 (both inclusive). - Omit these sections with their heading "Attachment of Villages". Section 130. - Omit "as well as in Urdu". Section 149. - Omit "in Urdu". Section 151. - Omit "in Urdu". Section 152. - For the reference to sections 159, 174 an 186 of the Hyderabad Penal Code No. Ill of 1313 Fasli substitute the reference to sections 183, 198 and 210 of the Indian Penal Code, 1860 (Central Act XLV of 1860). Section 157. - For the reference to the Hyderabad Penal Code substitute the reference to the Indian Penal Code, 1860 (Central Act XLV of 1860). Section 158. - (1) For sub-section (2), substitute the following :-"(2) Subject to the provisions of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli, an appeal shall lie to the Government from any decision or order passed by a Divisional Officer or Nazim of Survey Settlement or Land Records except in the case of any decision or order passed by such officer on second or third appeal."
(3) for sub-section (4), substitute the following :-"(4) Subject to the provisions of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli), if any decision or order is varied or reversed on revision or review in accordance with the provisions hereinafter laid down, an appeal shall lie from the order passed on such revision or review as if such order were an original order or decision."
Section 159. - In clause (1), for the reference to section 5 of the Hyderabad Limitation Act substitute the reference to section 5 of the Indian Limitation Act, 1908 (Central Act IX of 1908). Section 164. - For this section substitute the following : - 164. Final order to be deemed non-appealable. - Whenever in this Act or any rule or order made thereunder, it is declared that a decision or order shall be final, such expression shall be deemed to mean that on appeal lies from such decision or order but subject to the provisions of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli), the Government may, under section 166-B, annul, vary or modify even a final order or decision. Section 166-A. - For the reference to the Hyderabad Limitation Act substitute reference to the Indian Limitation Act, 1908 (Central Act IX of 1908). Section 166 B. - In sub-section (1), for "Sarkar-i-Aali" substitute "subject to the provisions of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli), the Government". Section 169. - Omit this section. Section 170. - Omit this section Section 171. - Omit this section. Section 172. - (1) In sub-section (2), in the portion preceding clause (a), omit "provided that the power to make rules under clauses (d), (m) and (n) shall be exercised in the manner prescribed in section 17 of the General Clauses Act, No. 3 of 1308 Fasli; subject to previous publication in the Jarida;". (2) Omit clauses (d), (m) and (n).The Hyderabad Prevention of Sale of Silahdari Horses Act, 1317 Fasli
(Hyderabad Act IX of 1317 Fasli)
This Act shall stand repealed.The Hyderabad Protection of Property of Floodstriken Debtors Act, 1318 Fasli
(Hyderabad Act I of 1317 Fasli)
This Act shall stand repealed.The Hyderabad Protection of Houses from the Floods of Moosi River Act, 1318 Fasli
(Hyderabad Act II of 1318 Fasli)
This Act shall stand repealed.The Suits Valuation (For the Purpose of Jurisdiction) Act, 1318 Fasli
(IV of 1318 Fasli)
(The authoritative text of this Act is in Urdu)
Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 4. - For "Sarkar-i-Aali" substitute "the Government". Section 5. - Omit explanation to sub-section (2). Section 6. - In sub-section (1), for "section 503 of Ghasti No. 2 Diwani 1302 Hijri" substitute "section 99 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". In sub-section (4), for "section 511 of Ghasti No. 2, dated 1302 Hijri" substitute "section 114 of the Code of Civil Procedure, 1908 (Central Act, V of 1908)".The Hyderabad Honorary Mir Mohallas Act, 1319 Fasli
(Hyderabad Act VIII of 1319 Fasli)
This Act shall stand repealed.The Hyderabad Protection of Railway Irrigation Sources and Other Public Buildings Act, 1321 Fasli
(Hyderabad Act I of 1321 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector or such other officer as may be notified by Government in this behalf. Throughout the Act, omit "Jagirdar or". Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) Omit clause (1) and in clause (4) for "Ya Mahakma Safai Ya Local Board" (or Municipality or local Board) substitute "or any Local Authority". (2) For clause (6) substitute "(6) the words "Superintending Engineer" mean "the Superintending Engineer in charge of irrigation work for the area". Section 3. - For "Suwwum Talukdar" (third Talukdar) substitute "Deputy or Assistant Collector". Section 4. - In clause (4) for "Mahakma Safai Ya Local Baord" (Municipality or Local Board) substitute "the Local Authority". Section 9. - For "Finance Department" substitute "Public Works Department". Section 13. - For "Subedar" substitute "Board of Revenue". Section 16. - For "Subedar" substitute "Board of Revenue". Section 17. - In sub-section (3) for "Ya Nazim Sadar Adalat" substitute "or the District Judge". Section 19. - In sub-section (1), (2) and (3) for "Mahakma Safai Ya Local Board" (Municipality or Local Board) substitute "the Local Authority". Section 20. - Omit sub-section (2). Section 21. - For "Railway Company, municipality or Local Board" substitute "Railway Administration or Local Authority". Section 22. - For "Suwwum Talukdar" (Third Talukdar) substitute "Deputy or Assistant Collector".The Hyderabad Treasure Trove Act, 1322 Fasli
(No. III of 1322 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "the Government" and for "Talukdar" substitute "the Collector". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 9. - For "Subedar" substitute "the Board of Revenue". Section 21. - In sub-section (1), for "Majmoo-i-Tazeerath Mumalik-i-Mahroosa Sarkar-i-Aali" (Penal Code of H. E. H. the Nizam's Dominions) substitute "Indian Penal Code".The Hyderabad Poisons Act, 1322 Fasli
(No. IV of 1322 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except in the preamble and except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "the Government" and for "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" or Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act extends". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 8. - In sub-section (2), for "Majmua-i-Zabte Faujdari Mumalik-i-Mahroosa Sarkar-i-Aali" (Hyderabad Criminal Procedure Code) substitute "Code of Criminal Procedure, 1898 (Central Act V of 1898)."The Hyderabad Court Fees Act, 1324 Fasli
(No. VI of 1324 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made therein after Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" or "Sarkar-i-Aali ba Ijlas Bab-e-Hukumat" (President in Council), substitute "The Government", for "Talukdar" substitute "the Collector" and for "Sadar Adalat" substitute "the District Court". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 4. - In clause (b) of sub-section, (5) omit "Ya makhta ya jagir" (or makhta or jagir). Section 10. - For "Section 587 of the Hyderabad Civil Procedure Code" substitute "rule 23 of Order 41 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 11. - For "Khanoon-e-Meaad-e-Samaath" (Hyderabad Limitation Act), substitute "the Indian Limitation Act, 1908 (Central Act IX of 1908)". Section 13. - For "Section 35 of the Hyderabad Civil Procedure Code" substitute "rule 6 of Order 2 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 15. - (1) In clause 17, for "Majmoo-e-Taazirat Mumalik-i-Mahroosa Sarkar-i-Aali" (Penal Code of H. E. H. the Nizam's Dominions) substitute "the Indian Penal Code" and for "Safai vo local fund" substitute "Local Authorities". (2) In clause 21, omit "Sarkar-i-Aali". Section 28. - For "Urdu" substitute "English". Section 39. - For "Kul ya kisi juz Mumalik-i-Mahroosa Sarkar-i-Aali" substitute "the whole or any part of the area to which this Act extends". Schedule I. -(i) In column No. 2 of Article 2, for "Section 7 of the Hyderabad Specific Relief Act" substitute "Section 9 of the Specific Relief Act (Central Act No. I of 1877)".
(ii) In column No. 2 of Article 10, for "the Succession Certificate Act No. Ill of 1307 Fasli" substitute "the Indian Succession Act, 1925) Central Act, XXXIX of 1925)".
(iii) In column No. 3, in Entry No. (i) of Article 10, for "Section 7 of the Succession Certificate Act" substitute "Section 373 of the Indian Succession Act, 1925 (Central Act XXXIX of 1925)".
(iv) In column No. 3, in Entry (ii) of Article 10, for "Section 10 of the Succession Certificate Act" substitute "Section 376 of the Indian Succession Act, 1925 (Central Act XXXIX of 1925)".
Schedule II. - In column No. 3, in Entry No. (c) of Article 1, omit "Darul Qaza Court" and for "the Controller-General of Accounts and Audit" substitute "the Accountant General" and for "Suba Court" in both the places where it occurs substitute "District Court".The Hyderabad District Police Act, 1329 Fasli
(No. X of 1329 (Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government", for "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), substitute "the area to which this Act extends", for "Awwal Talukdar Zila" substitute "the Collector" and for the reference to the Hyderabad Criminal Procedure Code substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 1. - for "Kotwal Baida ki Hudood ke Sivai Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (whole of H. E. H. the Nizam's Dominions except the City Police limit), substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - For the existing sub-section (3) substitute the following sub-section (3) "the area under the police administration" means "the area to which this Act extends". Section 3. - For the existing section 3 substitute the following section :- "3. Organisation of the force: - (1) The entire establishment of the Police Force within the area to which this Act extends including the persons mentioned in section 4 of this Act shall constitute one Police Force. (2) The Government may, from time to time, fix the number and pay of Officers and the Constables of the Police Force."The Hyderabad Eunuchs Act, 1329 Fasli
(No. XVI of 1329 Fasli)
(The authoritative text of his Act is in Urdu)
Section 1. - In sub-section (2), for Sarkar-i-Aali" substitute "the Government." Section 2. - For "Sarkar-i-Aali" substitute "the Government."The Hyderabad Small Causes Court Act, 1330 Fasli
(No. VI of 1330 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made therein after the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "the Government" and for the reference to the Hyderabad Civil Procedure Code (No. Ill of 1323 Fasli) substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908). Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 4. - In sub-section (1), for "Mumalik-i-Mahroosa Sarkar-i-Aali" substitute "the area to which this Act extends". Section 7. - In sub-section (2), for "sub-section (2) of section 71 of the Hyderabad Civil Procedure Code No. Ill of 1323 Fasli" substitute "sub-rule (2) of rule 10 of Order 7 of the Civil Procedure Code, 1908 (Central Act V of. 1908)" and for "Hyderabad Limitation Act" substitute "Indian Limitation Act (Central Act No. IX of 1908)". Section 9. - In sub-section (2), for "section 638 of the Hyderabad Civil Procedure Code" substitute "Section 145 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 11. - For "clause (31) of section 605 of the Hyderabad Civil Procedure Code" substitute "clause (h) of sub-section (1) of section 104 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 14. - (1) In sub-section (1), for "the State of Hyderabad" substitute "the area to which this Act extends". (2) In clause (b) of sub-section (2), for "the Sadar Adalat" substitute "the District Court". Section 17. - (1) Omit sub-section (2-A.) (2) In sub-sections (3) and (4), omit "or sub-section (2-A)". Section 19. - For "section 255 of the Hyderabad Civil Procedure Code" substitute "rule 6 of Order 21 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 21. - Omit this Section. Schedule. - (1) For "the Hyderabad Civil Procedure Code No. Ill of 1323 Fasli" substitute "the Code of Civil Procedure, 1908 (Central Act V of 1908)".(2) For the existing clauses (4), (5), (6), (8) and (9) substitute the following clauses (4), (5), (6), (8) and (9) respectively :-
(3) Section 9, rule 1 of Order 2, rule 2 of Order 10, rules 1 and 10 of Order 39 and section.92.
(4) Order 15 with the exclusion of the portion of rule 4 of this Order with regard to the pronouncement of judgment at once.
(5) Rule 5 and rules 10 to 18, of Order 18.
(6) Sections 96, 97, 99, 100, 105, 106 and sub-section (2) of section 107 and Orders 41,42, 43 and 44.
(7) Rules 2, 3 and 5 to 7 of Order 47".
The Hyderabad Protection of Famine-stricken Pattedars Property Act, 1331 Fasli
(Hyderabad Act 111 of 1331 Fasli)
This Act shall stand repealed.The Hyderabad Stamp Act, 1331 Fasli
(No. IV of 1331 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made therein after the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "the Government" for "the Talukdar" substitute "the Collector" and for "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act extends." Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". New Section 1A. - After section 1 insert the following new section :- 1A. Effect of the Indian Stamp (Amendment) Act 1955 (Central Act No. XLIII of 1955) on this Act. With effect from the commencement of the Indian Stamp (Amendment) Act, 1955 (Central Act No. XLIII of 1955) the provisions of this Act are subject to provisions of the said Central Act and any provision in this Act which is repugnant to the provisions of the said Central Act, shall to the extent of repugnancy be deemed to have been repealed. Section 2. - (1) In clause (2), for the reference to the Hyderabad Negotiable Instruments Act, V of 1348 Fasli, substitute the reference to the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881)". (2) For the existing clause (7) substitute the following clause :-"(7) 'Chief Controlling Authority Stamp Department' means the Board of Revenue".
(3) For the existing clause (8) substitute the following clause :-"(8) Collector means the Collector of the District. The Government may by notification appoint any other officer as Collector for any special area."
(4) In clause (18), for the reference to the Hyderabad Negotiable Instruments Act, substitute the reference to the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881). Section 31. - (1) In clause (a) of sub-section (2), for the references to Chapters XI and XXXI of the Hyderabad Criminal Procedure Code substitute the reference to Chapters XII and XXXVI of the Code of Criminal Procedure, 1898 (Central Act V of 1898) respectively. (2) In clause (b) of sub-section (2), omit "Judicial Committee Aur" (Judicial Committee and). Section 33. - In clause (d) of sub-section (1), for the references to Chapters XI and XXXI of the Hyderabad Criminal Procedure Code, No. IV of 1313 Fasli, substitute the references to Chapters XII and XXXVI of the Code of Criminal Procedure, 1898 (Central Act V of 1898) respectively. Section 40. - In clause (b) of sub-section (2), for the reference to clause (b) of sub-section (1) of section 171 of the Hyderabad Civil Procedure Code (No. Ill of 1323 Fasli), substitute the reference to clause (b) of rule 9 of Order 13 of the Code of Civil Procedure, 1908 (Central Act V of 1908). Section 59. - In sub-section (1), for the references to Chapters XI and XXXI of the Hyderabad Criminal Procedure Code No, IV of 1313 Fasli substitute the references to Chapters XII and XXXVI of the Code of Criminal Procedure, 1898 (Central Act V of 1898) respectively. Schedule. - (1) In column 1, in Article No. 2, for "section 9 or section 10 of the Hyderabad Succession Certificate Act N. Ill of 1307 Fasli" substitute "section 375 or section 376 of the Indian Succession Act, 1925 (Central Act XXXIX of 1925)".(2) In column 1, in Entry 1 of the exemptions to Article No. 4 for the reference to the Hyderabad Army Act substitute the reference to the Army Act (Central Act XLVI of 1950).
(3) In column No. 1, in the exemption to Article No. 7 for "section 26 of the Hyderabad Companies Act No. IV of 1320 Fasli or section 28 of the Hyderabad Companies Act XXV of 1357 Fasli" substitute "section 25 of the Companies Act, 1956 (Central Act No. 1 of 1956)".
(4) In column No. 1, in Entry No. (a) of Article 27, for."section 37 of the Hyderabad Companies Act No. IV of 1320 Fasli or section 17 of the Hyderabad Companies Act No. XXV of 1357 Fasli substitute "section 26 of the Companies Act, 1956 (Central Act No. 1 of 1956)".
(5) In column No. 1, in the exemption to Article 27, for "section 26 of the Hyderabad Companies Act No. IV of 1320 Fasli or section 28 of the Hyderabad Companies Act No. XXV of 1357 Fasli" substitute "section 25 of the Companies Act, 1956 (Central Act No. 1 of 1956)".
(6) In column No. 1, in the entry No. (C) of Article No. 33, for "the Hyderabad Workmen's Compensation Act, No. VI of 1349 Fasli" substitute "the Workmen's Compensation Act, 1923 (Central Act VIII of 1923)".
The Hyderabad Registration of Documents by Jagir Officials (Validation) Act, 1332 Fasli
(Hyderabad Act I to 1332 Fasli)
This Act shall stand repealed.The Unclaimed Property Act 1333 Fasli
(No. 1 of 1333) Fasli
(The authoritative text of Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government" and for reference to "Majmoo-e-Zabetha Diwani (Hyderabad Civil Procedure Code), substitute the reference to "the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - For clause (b) substitute the following clause :-"(b) 'Investigating Magistrate' means -
(i) when the unclaimed property is upto the value of Rs. 1,000 the Munsiff Magistrate within his jurisdiction;
(ii) when the unclaimed property is of more than Rs. 1,000 in value the District Magistrate or the Additional District Magistrate within their jurisdiction".
Section 3. - For the existing section 3 substitute the following section :- 3. Government shall have right to unclaimed property. The Government shall be owner of every unclaimed property in the area to which this Act extends". Section 12. - In sub-sections (1) and (2), omit "Ya Ilaqa Paigah, Ya Samasthan, Ya Jagir" (or Ilaqa Paigah; or Samasthan or Jagir). Section 13. - For the existing first and second provisos substitute the following provisos; "Provided that, if the property is a cultivable land its right of occupancy shall be sold by auction through the Revenue Officers and the sale proceeds shall be credited to the Judicial Department under the head deposit". Provided also that in the case of an immovable property an order of the Government in the Judicial Department shall be obtained as to how it should be dealt with".The Intoxicating Drugs Act, 1333 Fasli
(Hyderabad Act IV of 1333 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendments made therein after the Police Action is in English.)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "Government." Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the Hyderabad area of the State of Bombay". Section 2. - In clauses (6), (7) and (8) for "the Hyderabad State" substitute "the area to which this Act extends." Section 6. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act extends." Section 12. - For "Adalat hai Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "Courts of the area to which this Act extends".The Cattle Trespass Act, 1337 Fasli
(Hyderabad Act V of 1337 Fasli)
The authoritative text of this Act is in Urdu but that of the Amendments made after the Police Action is in English)
Throughout the Act, - except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Kul Mumalik-i-Mahroosa" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 3. - for clause (1) substitute the following :"(1) 'Magistrate' means the Revenue Officer who has been under section 14 of the Code of Criminal Procedure, 1898 (Central Act V of 1898) given by the Government, the powers of a Court in cases relating to this Act".
Section 4. - In sub-section (2) for "Fasli Year" substitute "financial year." Section 14. - For the reference to the Hyderabad Code of Civil Procedure, substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908). Section 19. - For the reference to the Hyderabad Code of Criminal Procedure substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 26. - In clause (1) for "Sadar Adalat" substitute "District and Sessions Court". Section 27. - Omit sub-section (1).The Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(Hyderabad Act VI of 1337 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act - except as hereinafter otherwise expressly provided for "Sarkar-i-Ali" substitute "the Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - In clause (a) for the reference to section 62 of the Hyderabad Evidence Act II of 1313 Fasli, substitute the reference to section 76 of the Indian Evidence Act, 1872 (Central Act I of 1872). Section 3. - In sub-section (1), for "any area of H. E. H. the Nizam's Dominions" substitute "any part of the area to which this Act extends". Section 4. - (1) sub-section (1) for the reference to the Hyderabad Railways Act No. Ill of 1334 Fasli substitute the reference to the Indian Railways Act, 1890 (Central Act IX of 1890), and in the said sub-section and in sub-section (3) for the reference to the law for the time being in force in British India or in any Native State, substitute the reference to the law for the time being in force in any part of India. (2) In sub-section (3), for "in H. E. H. the Nizam's Dominions" substitute "in the Hyderabad area of the State of Bombay". Section 5. - In sub-section (2), for the reference to section 25 of the Hyderabad Railways Act, No. Ill of 1334 Fasli substitute the reference to section 55 of the Indian Railways Act, 1890 (Central Act IX of 1890) Section 6. - (1) In sub-section (2), "for Director of Agriculture, Government of Hyderabad" substitute "the Director of Agriculture". (2) In sub-section (2) for "the Secretary to Government in the Rural Reconstruction Department" substitute "the concerned Secretary to the Government".The Surrah, Glanders, Farcy and Epizootic Lymphangitis Prevention Act, 1338 Fasli
(Hyderabad Act I of 1338 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. II. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - In clauses (d) and (e) of sub-section (2) omit "Sarkar-i-Aali".The Hyderabad Agricultural Markets Act, 1339 Fasli
(Hyderabad Act II of 1339 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 7-A. - In sub-section (1) insert "the area" after "Hyderabad". Section 15. - In the proviso to sub-section (3) omit "or Local Fund Officer".The Hyderabad Children's Protection Act, 1343 Fasli
(No. IX of 1343 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendment made thereinafter the Police Action is in English)
Throughout the Act, for "Sarkar-i-Aali" substitute "Government". Section 2. - For this section substitute the following section :- 2. Local extent. Government may by notification in the Official Gazette bring this Act into force in any town with a population of not less than 5,000". Section 3. - Omit this section. Section 4. - (1) In the definition of the 'District Officer' omit "or in the case of the Cities of Hyderabad and Secunderabad such officer as may be appointed by the Government in this behalf." (2) Omit the definition of' Mohtamim Kotwali" (Superintendent of Police). Section 15. - In sub-section (2) for "Baldia yamajlis Local Fund" (Municipal Corporation or local fund Board) substitute "Local Authorities".The Hindu Gains of Learning Act, 1344 Fasli
(Hyderabad Act V of 1344 Fasli)
(The authoritative text of this Act is in Urdu)
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the Whole of H. E. .H. the Nizam's Dominions), substitute "the whole of the Hyderabad area of the State of Bombay".The Hindu Widows' Remarriage Act, 1347 Fasli
(Hyderabad Act I of 1347 Fasli)
(The authoritative text of this Act is in Urdu)
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions), substitute "the whole of the Hyderabad area of the State of Bombay",The Medical Registration Act, 1348 Fasli
(Hyderabad Act I of 1348 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, for "Hyderabad State Medical Council" substitute "Hyderabad area Medical Council" and for "Sadar Aazum" (President, Executive Council) and "Sadar Aazum Ba Ijlas Council" (President in Council) substitute "Government". Section 1. - In sub-section (2) for "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" substitute "the Hyderabad area of the State of Bombay". In section 3, insert the following "Explanation. - 'Registered practitioner' for the purposes of this section shall mean a person who has been registered under this Act or under any law for the time being in force in the State of Bombay regulating the registration of Medical Practitioners." Section 4. - For this section substitute the following :- 4. Constitution of Medical Council. The Government may, by notification in the Official Gazette, constitute on or after the 1st day of November, 1956 a Medical Council for the area to which this Act extends to exercise the functions of the Medical Council under this Act. The Medical Council shall consist of such number of members as the Government may nominate. The Government shall nominate one of such members as the Chairman of the Medical Council." Section 7. - In sub-section (c) for "Bairoon Mumalik-i-Mahroosa Sarkar-i-Aali" (outside H. E. H. the Nizam's Dominions) substitute "outside the State". Section 9. - In sub-section (3) for the reference to sub-section (5) of section 6 of the Hyderabad Penal Code No. V of 1324, Fasli substitute the reference to section 21 of the Indian Penal Code, 1860 (Act XLV of 1860). Section 10. - For the reference to section 62 of the Hyderabad Evidence Act, No. II of 1313 Fasli substitute the reference to section 74 of the Indian Evidence Act. 1872 (No. I of 1872). Section 12. - For Exception 3 substitute the following :- "Exception 3. - Any Medical Practitioner holding a degree and practising in the State or employed as a Medical Practitioner by the Government before the commencement of this Act or registered as a Medical Practitioner by the Chief Medical Board of the United Kingdom or Ireland or any Medical Board of any State in India which recognises the Hyderabad area Medical Council shall on producing relevant evidence, be entitled to be registered in the Register of Medical Practitioners". Section 16. - In sub-section (2) for reference to sub-section (1) of section 2 of the Hyderabad Evidence Act, 1313 Fasli substitute the reference to section 3 of the Indian Evidence Act, 1872 (No. I of 1872). Schedule. - (i) For "Mumalik-i-Mahroosa Sarkar-i-Aali men" (in H. E. II. the Nizam's Dominions) substitute "the area to which this Act extends".(ii) For clause (a) and (b) substitute the following :-
(a) all Institutions of India, the degrees, diplomas and licences of which have been recognised by the Medical Council dully established by the State concerned, provided the said Medical Council also recognises the degrees, diplomas and licences awarded by the institutions of the State Government.
(b) All Institutions of United Kingdom, the degrees and diplomas of which are recognised by the General Medical Council of the United Kingdom".
(iii) In clause (c) for "the Hyderabad State Medical Council" substitute "the Hyderabad area Medical Council".
The Hyderabad Public Security Act, 1348 Fasli
(No. XII of 1348 Fasli)
(The authoritative text of this Act is in Urdu but that of the Amendment made thereinafter the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided -(a) for "Sarkar-i-Aali" substitute "the Government",
(b) for "Talukdar" substitute "the Collector",
(c) for the reference to Majmoo-i-Zabetha Diwani, Sarkar-i-Aali (Hyderabad Civil Procedure Code, substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908).
(d) for "Nazim Sadar Adalat" substitute "the District Judge".
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - For clause (d) of sub-section (3) substitute the following clause :-"(d) 'Zabetha Faujdari' means Code of Criminal Procedure, 1898 (Central Act V of 1898)".
Section 16. - For sub-section (2) substitute the following sub-section :-"(2) The Collector or any officer empowered in this behalf, in writing, by the Collector may take possession of the notified place and evict therefrom any person found therein and forthwith make a report to the Government of the possession taken:
Provided that in cases in which any portion in such place is occupied by women, children, invalid or disabled persons, reasonable time and facilities shall, as far as possible, be afforded for their withdrawal without causing them inconvenience." Section 17. - (1) In sub-section (4), for "Section 76 of the Hyderabad Criminal Procedure Code No. IV of 1313 Fasli" substitute "Sub-section (2) of section 87 of the Code of Criminal Procedure, 1898 (Central Act V of 1898)". (2) In sub-sections (1), (2), (4) and (5), omit "Ya Kotwal Baida" (or Commissioner of City Police). (3) In sub-section (3) and (6), omit "Ya Kotwal Baida Jaisi ke surat ho" (or by the Commissioner of City Police, as the case may be). (4) In sub-section (6), omit "Agar wo kotwal balda ki ho to Nazim Awwal Mutalibejath Khafeefa Balda ke Rubaroo" (to the First Judge of the City Small Causes Court in the case of a decision by the Commissioner of Police). Section 18. - (1) For "Section 372 of the Hyderabad Penal Code" substitute "Section 442 of the Indian Penal Code." (2) Omit "Ya Kotwal Balda" (or Commissioner City Police). Section 20. - In sub-section (3), omit "Aur Balda me Nazim Awwal Adalat Mutalebejoth Khafeefa Balda ke Rubaroo" (and to the First Judge of the City Small Causes Court in Hyderabad City).The Money Lenders Act, 1349 Fasli
(Hyderabad Act V of 1349 Fasli)
(The authoritative text of this Act is in Urdu but that of amendment made thereinafter Police Action is in English)
Throughout this Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "Government" and for "Talukdar" substitute "Collector". Section 1. - In sub-section (1) for "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - (1) In sub-clause (e) of clause (4) for the reference to the Hyderabad Negotiable Instruments Act No. V of 1318 Fasli substitute the reference to the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881). (2) For clause (13) substitute the following :- (3) 'stranger' means a person who is not a citizen of India within the meaning of the Citizenship Act, 1955". (Central Act LXII of 1955)". Section 3. - (1) In sub-section (1) for the reference to the Hyderabad Evidence Act No. II of 1313 Fasli substitute the reference to the Indian Evidence Act, 1872 (I of 1872)(ii) In the Provision to sub-section (2) for "Subedar" substitute "Board of Revenue".
Section 4. - (1) In clause (d) of sub-section (1) for the reference to section 15 of the Hyderabad Contract Act No. VI of 1316 Fasli substitute the reference to section 15 of the Indian Contract Act, 1872 (IX of 1872).(ii) In clause (b) of sub-section (2) for "Subedari" and "Subedar" substitute "Board of Revenue".
Section 5. - For sub-section (1) substitute the following "(1) A money-lender shall -(a) maintain a regular account of loan for each debtor separately;
(b) deliver to the debtor every year the prescribed statement of account signed by him or his agent specifying the amount of loan that may be outstanding against such debtor on the prescribed date. Such statement of account shall contain all transactions of the loan entered into during that year. The said statement shall be in the language of the village office of the district for which the money-lender has obtained a licence".
Section 14. - For the reference to the Hyderabad Code of Civil Procedure, No. Ill of 1323 Fasli substitute the reference to the Code of Civil Procedure, 1908 (Central Act V 1908).The Hyderabad Maternity Benefit Act, 1349 Fasli
(Hyderabad Act VII of 1349 Fasli)
(The authoritative text of this Act is in Urdu but that of the amendments made thereinafter the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay".The Public Societies Registration Act, 1350 Fasli
(Hyderabad Act I of 1350 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 3. - For "Registrar Company Hai Surmaya mushtraka Sarkar-i-Aali" "Registrar Joint Stock Companies, H. E. H. the Nizam's Government substitute "Charity Commissioner, Bombay". Sections 4, 5 and 15. - In these sections for "Registrar Company Hai Surmaya Mushtraka" (Registrar Joint Stock Companies) substitute "Charity Commissioner, Bombay". Section 11. - Omit the explanation.The Hyderabad Power Alcohol Act, 1350 Fasli
(No. XI of 1350 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government". Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 6. - (1) In the marginal note, omit "Ya Kotwal Balda (or Commissioner of City Police Hyderabad)". (2) In this section, omit "Aur Bald men Kotwal Balda (And the Commissioner of City Police, Hyderabad in Hyderabad)". Section 8. -In clause (d),Tor "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act, extends".The Hyderabad Court of Wards Act, 1350 Fasli
(Hyderabad Act XII of 1350 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government", for "Talukdar" substitute "Collector" and for "Doyam Talukdar" substitute "Deputy or Assistant Collector". Section 1. - For the words "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) where they occur in the portion relating to local extent substitute "the Hyderabad area of the State of Bombay". New Section 1A. - After section 1, insert the following new section :- 1A. Effect of Hyderabad Regulations LX and LXIX of 1358 Fasli, on this Act. With effect from the commencement of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli) and the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (LXIX of 1358 Fasli), respectively, the provisions of this Act are subject to the provisions of the said Regulations. Section 3. - (1) In clause (a), after "Firman-i-Khusravi" (the Firman of His Exalted Highness the (Nizam) insert "passed before the commencement of the Constitution of India". (2) In clause (b), omit sub-clause (2) with the explanation thereto and substitute the following sub-clause therefor :-"(2) Jagirdar, hissadar-i-Jagir and guzarayab-i-Jagir as defined in the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli,".
(3) Omit clause (d). Section 4. - For this section substitute the following :- 4. Appointment of the Court. - The Board of Revenue shall be the Court, and, for the purposes of this Act, the Collector shall be subject to the orders of the Court. Section 6. - In sub-section (1) and (2), omit "Subedar". Section 7. - In clause (a) of sub-section (1), after "Firman-i-Khusravi" (the Firman of His Exalted Highness the Nizam) insert "passed before the commencement of the Constitution of India". Section 12. - In sub-section (1), the reference to the Firman of His Exalted Highness the Nizam shall stand unmodified. Section 14. - In sub-sections (1) and (3) the reference to Firman of His Exalted Highness the Nizam shall stand unmodified. Section 20. - In sub-section (4), for the reference to sections 2 and 11 of the Hyderabad Guardianship Act V of 1317 Fasli, substitute the reference to sections 3 and 17 of the Guardians and Wards Act, 1890 (Central Act VIII of 1890). Section 26. - For the references to Chapter IX and section 138 of the Hyderabad Penal Code, substitute the references to Chapter IX and section 161 respectively of the Indian Penal Code, 1860 (Central Act XLV of 1860). Section 28. - (1) In clause (d), for "British India" substitute "any part of India". (2) In clause (e), for "or any Provincial Government of British India" substitute "or any State Government". (3) In clause (f), for "British India" substitute "any part of India". Section 30. - For "Atiya Sultani" substitute "State grant". - Section 35. - In sub-section (1) omit "in Urdu language", and in sub-section (3), for the reference to section 7 of the Hyderabad Limitation Act II of 1322 Fasli, substitute the reference to section 7 of the Indian Limitation Act, 1908 (Central Act IX of 1908). Section 53. - In clause (c), for "on the Firman of His Exalted Highness the Nizam being issued" substitute "on the orders of the Government being issued". Section 58. - In sub-section (3), for the reference to sections 2 and 11 of the Hyderabad Guardianship Act V of 1317 Fasli, substitute the reference to sections 3 and 17 of the Guardians and Wards Act, 1890 (Central Act VIII of 1890), in subsection (5), for the reference to the said Hyderabad Act, substitute the reference to the said Central Act. Section 68. - For "under Chapters 8, 10 to 13, 17, 19, 25 29 of the Hyderabad Code of Civil Procedure" substitute "under the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 69. - In sub-section (2), for "Sadrul-Moham-i-Mal" (Revenue Minister), substitute "Government".The Prevention of Beggary Act, 1350 Fasli
(Hyderabad Act XX of 1350 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for "Sarkar-i-Aali" substitute "Government". Section 1. - For sub-section (2), substitute the following :-"(2) The Government may bring it into force within any specified part of the Hyderabad area of the State of Bombay from such date as may be notified in the Official Gazette three months prior to its enforcement".
Section 2. - For clause (3) substitute the following :-"(3) "Chief Committee" means in any specified part of the area to which this Act extends, the Local Authority for the area in which the Government may, fro.m time to time, bring this Act into force, or a Sub-Committee to five members, nominated by the Local Authority concerned".
Section 5. - Omit "Khazana-i-Amira Sarkar-i-Aali men Ya" (in the Government Central Treasury or). Section 6. - For this section, substitute the following :- 6. Budget of the Chief Committee. - (1) The Local Authority shall for the discharge of its functions or those of its Sub-Committee, which devolve upon such Committee as Chief Committee while preparing its budget, allocate in the budget such amount for the budget of the Chief Committee out of the funds deposited in the Government Treasury in pursuance of the provision of section 5 or in the bank referred to in sub-section (2) of section 5 and if necessary out of its provisions, as is required to run the Institution under the control of Chief Committee and to pay the salaries of officers and servants. (2) The amount allocated in the budget of the Chief Committee by the Local Authority out of its provisions shall be transferred to the account of the Chief Committee maintained under section 5. Section 8. - For sub-section (2) substitute the following :-"(2) If the Chief Committee is a Sub-Committee, nominated by the Local Authority, it shall be deemed to be subordinate to that authority".
Section 18. - (1) In sub-section (1) for "Mootamud Adalat wo umoor-i-Aamma Sarkar-i-Aali" substitute "Home Secretary".(ii) For sub-section (2) substitute the following :-
"(2) On submission of the report referred to in sub-section (1), Government may make necessary enquiries from the Chief Committee and may call for such material as it may appear to it necessary. The Chief Committee shall submit the material required by the Government and replies to its queries within such period as may be prescribed by Government for this purpose. If the Chief Committee is a Sub-Committee nominated by the Local Authority it shall send a copy of the said reply to the Local Authority by which it has been nominated".
(iii) In sub-sections (3) and (4) for "Majlis-Baldia ya Majlisi Sa-fai Ya Majlisi Local Fund" (the Hyderabad Municipal Corporation or Municipal Board or Local Fund Board) substitute "the Local Authority".
The Non-Mulki Prostitutes and Dancing Girls Act, 1350 Fasli
(Hyderabad Act XXI of 1350 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided for "Mumalik-i-Mahroosa Sarkar-i-Aali" or "Mumalik-i-Mahroosa" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act extends" and for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the Hyderabad area of the State of Bombay". Section 3. - For this section, substitute the following :- 3. Non-mulki Prostitutes or dancing girls not to reside without obtaining residence licence. - No non-mulki prostitute or dancing girl shall practice her profession in the area to which this Act extends, without obtaining a residence licence. Section 4. - For this section, substitute the following :- 4. Application for obtaining residence licence. - Any non-mulki prostitute or non-mulki dancing girl desiring to practice or continue her profession in the area to which this Act extends shall, in case she arrives after the commencement of this Act, within four days from the date of her arrival, and in case she had been residing therein within one month from the date of commencement of this Act apply, -in writing, to the Superintendent of Police, for the grant of a residence licence. Section 5. - Omit "Kotwal Balda ya" (Commissioner of City Police, or), Section 9. - For sub-section (1), substitute the following :-"(1) Where a licensee having obtained a temporary residence licence had resided continuously for one year, or, a non-mulki prostitute or a non-mulki dancing girl who had resided in the area to which this Act extends for one year before the commencement of this Act and her conduct had not been otherwise objectionable, desires to reside permanently or continue her profession, the Superintendent of Police may on her application, in writing, grant her a permanent residence licence".
Section 10. - In sub-section (1) for "Hudud Balda men Ya Mumalik-i-Mahroosa Kai Kisi Zilai Ke Hudud men " (within the limits of the City of Hyderabad or any district of H. E. H. the Nizam's Dominions) substitute "in the area to which this Act extends". Section 11. - In sub-section (3) for "Section 3 of the Hyderabad Evidence Act" substitute "section 4 of the Indian Evidence Act, 1872 (I of 1872)".The Hyderabad Insolvency Act, 1351 Fasli
(No. VIII of 1351 Fasli)
(The authority text of this Act is in Urdu)
Throughout the Act, except as hereinafter expressly provided, for "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions) substitute "the area to which this Act extends", for "Sarkar-i-Aali" substitute "the Government " for "Talukdar" substitute "the Collector" and for the reference to Hyderabad Civil Procedure Code substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908.) Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 3. - For the existing section 3, substitute the following section :- 3. Jurisdiction. The District Court within the local limits of its jurisdiction shall have jurisdiction in insolvency under this Act. Section 5. - In sub-section (2), omit "Aur Sadar Adalat" (and Sadar Adalat). Section 44. - In clause (d) of sub-section (1), for "section 411 of the Hyderabad Criminal Procedure Code" substitute "section 488 of the Code of Criminal Procedure, 1898 (Central Act V of 1898)". Section 62. - (1) In sub-section (1), for "section 365 of the Hyderabad Civil Procedure Code" substitute "section 68 of the Code of Civil Procedure, 1908 (Central Act V of 1908)", and omit "Ya Jagirdar" (or Jagirdar). (2) In clause (c) of sub-section (1) for "sections 367 and 368 of the Hyderabad Civil Procedure Code" substitute "paragraphs 1 and 10 of Schedule III of the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 73. - For "Majmoo-e-Zabetha Faujdari Sarkar-i-Aali" (Hyderabad Criminal Procedure Code) substitute "the Code of Criminal Procedure, 1898 (Central Act V of 1898)". Section 78. - (1) In sub-section (1) for "II" substitute "14". (2) Omit sub-section (2). (3) In sub-section (3), for "Section 615 of the Hyderabad Civil Procedure Code" substitute "Section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908)". (4) In sub-section (4), omit "Aur Digar Adalaton men jin ke Samaath-e-Murafa Ka-ikhtiyar hasil ho undaroon Sath yaun" (and to the other Courts having Appellate jurisdiction within sixty days). Section 81. - For the reference to the Hyderabad Limitation Act substitute the reference to the Indian Limitation Act, 1908 (Central Act IX of 1908). Section 84. - For the reference to the Hyderabad Debt Conciliation Act No. 1 of 1349 Fasli substitute the reference to the Hyderabad Agricultural Debtors Relief Act, No. XVI of 1956. Section 85. - Omit sub-section (2).The Bhagelas Contracts Act, 1353 Fasli
(Hyderabad Act IX of 1353 Fasli)
(The authoritative text of this Act is in Urdu)
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of'H. E. H. the Nizam's Dominions), substitute "the Hyderabad area of the State of Bombay". Section 4. - In sub-section (3) for "the Hyderabad Registration of Instruments Act, 1328 Fasli" substitute "the Indian Registration Act, 1908 (XVI of 1908)". Section 7. - For "the Hyderabad Contract Act of 1316 Fasli" substitute "the Indian Contract Act, 1872 (IX of 1872)". Section 15. - For "Sarkar-i-Aali" substitute "Government".The Hyderabad Forest Act, 1355 Fasli
(Hyderabad Act II of 1355 Fasli)
(The authoritative text of this Act is in Urdu but that of the amendments made thereinafter the Police Action is in English)
Throughout the Act, except as hereinafter otherwise expressly provided -(i) for "Sarkar-i-Aali" substitute "the Government";
(ii) for "Talukdar" substitute "Collector";
(iii) for "Mumalik-i-Mahroosa Sarkar-i-Aali" (His Exalted Highness the Nizam's Dominions), substitute "the area to which this Act extends".
(iv) for the reference to the Hyderabad Civil Procedure Code substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908);
(v) for the reference to the Hyderabad Penal Code, substitute the reference to the Indian Penal Code, 1860 (Central Act XLV of 1860);
(vi) for the reference to the Hyderabad Criminal Procedure Code substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898);
Section 1. - In sub-section (1), for "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of His Exalted Highness the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". New Section 1A. - After section 1, insert the following new section :- 1A. Effect of Hyderabad Regulation LX of 1358 Fasli on this Act. - With effect from the commencement of the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli) the provisions of this Act are subject to the provisions of the said Regulation. Section 16. - For "Subedar" wherever it occurs substitute "Board of Revenue". Section 17. - For "Nazim Sadar Adalat" (Judge of the Suba Court) substitute "the District Judge".The Entertainments Tax Act, 1355 Fasli
(Hyderabad Act V of 1355 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Section 10. - In clause (b) of sub-section (1) for the reference to sub-section (5) of section 6 of the Hyderabad Penal Code substitute the reference to section 21 of the Indian Penal Code.The Weights and Measures Act, 1356 Fasli
(Hyderabad Act XIV of 1356 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, for "Sarkar-i-Aali" substitute "Government". New Section 1A. - After section 1, insert the following new section :- 1A. Effect of Central Act IX of 1939 on this Act. - With effect from the commencement of the Standards of Weights Act, 1939 (Central Act IX of 1939), the provisions of this Act are subject to the provisions of the said Central Act, and any provision in this Act which is repugnance to the provisions of the said Central Act shall, to the extent of repugnant be deemed to have been repealed. Section 17. - Omit "Balda Hyderabad aur" (the City of Hyderabad and). Section 37. - For "Talukdar" substitute "Collector".The Hyderabad Fisheries Act, 1356 Fasli
(Hyderabad Act XXXII of 1356 Fasli)
(This authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". Schedule. - For the existing schedule substitute the following :- Schedule. - (See section 1). Rajura, Kannad and Aurangabad Taluka and the areas of Aslahpur Circle of former both Taluk inhabited by the aboriginal tribes of Andh, Gondh, Raj Gondh, Kolam Koya, Rachi Koya, Kolladar, Koila, Bhoti, Pradhan, Chinchoo Naikpade, Yerukala and Bhill shall be exempted from the operation of this Act.The Hyderabad Irrigation Act, 1357 Fasli
(Hyderabad Act XXIV of 1357 Fasli)
(The authoritative text of this Act is in Urdu)
Throughout the Act, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "the Government", for "Subedar" substitute "the Board of Revenue" and for "Talukdar" substitute "Collector". Section 1. - In sub-section (1), for "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of His Exalted Highness the Nizam's Dominions), substitute "the whole of the Hyderabad area of the State of Bombay". Section 3. - For clause (i), substitute the following :-(i) "Board of Revenue" means the Board of Revenue constituted under the Hyderabad Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli) or such other person or body of persons as the Government may empower to exercise all or any of the powers of the Board of Revenue under this Act";
Section 35. - In sub-section (2) for the reference to the Hyderabad Penal Code, substitute the reference to the Indian Penal Code (Central Act XLV of 1860). Section 55. - For the reference to the Hyderabad Criminal Procedure Code, substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 61. - (1) In sub-section (2), for "Mumalik-i-Mahroosa Sarkar-i-Aali" (His Exalted Highness the Nizam's Dominions), substitute "the area to which this Act extends". (2) In sub-section (3), for the reference to the Seventh item of sub-section (5) of section 6 of the Hyderabad Penal Code, substitute the reference to description ninth of section 21 of the Indian Penal Code, I860 (Central Act XLV of 1860). Section 63. - For the reference to the Hyderabad Code of Civil Procedure substitute the reference, the Code of Civil Procedure, 1908 (Central Act V of 1908). Section 64. - For the reference to the Hyderabad Code of Civil Procedure, substitute the reference to the Code of Civil Procedure, 1908 (Central Act V of 1908). Section 66. - Omit this section. Section 67. - In sub-section (3), omit clauses (i), (j) and (m).Part II
Hyderabad Regulations And Acts Enacted Before The Police Action Whose Authoritative Text Is In Urdu
The Foodgrains and Fodder Regulation, 1348 Fasli (Published in Jarida No. 46, Part I, dated 5th Aban 1348 Fasli, pp. 959-960)
(The authoritative text of this Regulation is in Urdu)
This regulation shall stand repealed.The Hyderabad Wakf Regulation, 1349 Fasli
(Published in Jarida No. 6 dated 15th Aban 134 Fasli, Part I, pp. 234-238)
(The authoritative text of this Regulation is in Urdu)
Throughout the Regulation(1) for "Sarkar-i-Aali" substitute "Government";
(2) for "Nazim Umoor Mazhabi Taluka" substitute "Director of Endowments for Taluka", for "Nazim Umoor Mazhabi Zilla" substitute "Director of Endowments for Districts", and for "Nazim Umoor Mazhabi Sarkar-i-Aali" substitute "Director of Endowments Department";
(3) for "Sardar Moham Umoor Mazhabi" substitute "Minister for Endowments Department";
(4) for "Sega-i-Umoor Mazhabi" substitute "Endowments Department".
Section 1. - For "Kul Mumalik-i-Mahroosa Sarkar-i-Aali" (the whole of H. E. H. the Nizam's Dominions) substitute "the whole of the Hyderabad area of the State of Bombay". New Section 1A. - After section 1, insert the following new section :- 1A. Effect of Central Act XXIX of 1954 on this Regulation. - With effect from the commencement of the Wakf Act, 1954 (Central Act XXIX of 1954) this Regulation has ceased to apply to Muslim Wakfs. Section 2. - For the definition of "Nazim Umoor Mazhabi" substitute the following "Director of Endowments Department" means such officer as the Government may appoint to be the Director of Endowments Department for the area to which this Act extends". Section 4. - In sub-section (a), omit "and if it is situated in the City of Hyderabad, to the Director, Endowments Departments", and if the Wakf resides in the City of Hyderabad, to the Director, Endowments Department". Section 5. - Omit "and in the City of Hyderabad to the Director, Endowments Department". Section 9. - Omit this section. Section 14. - In sub-section (1) for "in the districts through the Court of the District Judge and in the City of Hyderabad through the First Judge of the City Civil Court" substitute "through the District Court". Section 16. - (1) In clause (7) of sub-section (a), for "Nuzmai Mazhabi" substitute "Directors of Endowments". (2) In sub-section (b), for "Sadrul Meham Mutalliqa" substitute "concerned Minister". Section 18. - For "Motamadi Umoor Mazhabi" substitute "Secretary to Government in charge of Endowments Department".The Hyderabad Agricultural Pests and Diseases Regulation, 1361 Hijri.
(Published in Jarida No. 7, Part 1, dated 26th Dai, 1352 Fasli, pp. 163-170)
(The authoritative text of this Regulation is in Urdu)
Throughout the Regulation, except as hereinafter otherwise expressly provided :-(i) for "Sarkar-i-Aali" substitute "Government";
(ii) for "Talukdar" or "First Talukdar" substitute "Collector".
New Section 1A. - After section 1, insert the following new section :- 1A. Effect of Central Act II of 1914 on this Act. - With effect from the commencement of the Part B States (Laws) Act, 1951 (Central Act III of 1951), the provisions of this Regulation are in force subject to the provisions of the Destructive Insects and Pests Act, 1914 (Central Act II of 1914) and any provisions in this Regulation which is repugnant to the provisions of the latter Central Act, stands repealed". Section 20. - For the reference to the Directorate of Agricultural Propaganda substitute the reference to the Agricultural Department. Section 21. - For the reference to the Director of Agricultural Propaganda, substitute the reference to the Director of Agriculture.The Local Authorities Loans Ain, 1352 Fasli
(Hyderabad Ain No. I of 1352 Fasli)
(The authoritative text of this Ain is in Urdu)
Throughout the Ain, except as hereinafter otherwise expressly provided, for "Sarkar-i-Aali" substitute "Government". Section 1. - For "Mumalik-i-Mahroosa Sarkar-i-Aali" (H. E. H. the Nizam's Dominions), substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (a) of sub-section (1), omit "Jagir" and "Chhaoni" (Cantonment).The Game Regulations, 1354 Fasli
(Published in Jarida No. 46, dated 28th Mehr, 1354 Fasli, pp. 1420-1435)
(The authoritative text of these Regulations is in Urdu)
Throughout the Regulations, except as hereinafter otherwise expressly provided -(1) for "Sarkar-i-Aali" substitute "Government";
(2) for "Mumalik-i-Mahroosa Sarkar-i-Aali" or "Mumaliki-i-Mahroosa" (H. E. H. the Nizam's Dominions) substitute "the area to which these Regulations extend";
(3) for "Nazim Janglat" (Inspector General of Forests) substitute "Chief Conservator of Forests";
(4) for "Director General, Revenue" substitute "Secretary to Government in charge of Forest Department";
(5) for "Talukdar" or "Awwal Talukdar" (First Talukdar) substitute "Collector";
(6) "Madadgar-i-Janglat" or "Madadgar-i-Nazim Janglat" substitute "Divisional Forest Officer".
Section 1. - For the words "Mumalik-i-Mahroosa" where they occur in the portion relating to local extent, substitute "the Hyderabad area of the State of Bombay". Section 4. - Omit this section. Section 5. - Omit this section. Section 7. - Omit "No shooting of any kind of animals or birds shall be allowed in the 35 villages given in Appendix IV which are in the vicinity of Hyderabad". Section 8. - (1) In sub-section (1), for "Ardibehisht" substitute "March", (2) Omit sub-section (2). Section 16. - Omit this section. Section 18. - In sub-section (1), omit "except for the ten days at Christmas". Section 19. - (1) In sub-section (I);(i) for "Sarkar" substitute "Government";
(ii) Omit "in case of British Officers of the Garrison, applications shall be made through the Honourable Resident to the Political Secretary who will forward them to the Chief Conservator of Forests".
(2) Omit sub-section (2). Section 21. - Omit this section. Section 23. - Omit "Officers exempted under section 23 are similarly required to report to the Nazim Janglat particulars of any game which they may have shot". Section 24. - Omit "in respect of Talukas of Sarf-i-Khans and Talukas entrusted to the supervision of Diwani or managed jointly, the fees realised under section 19 for the issue of the permit and under this section after the shooting, shall be credited to Sarf-i-Khas." Section 25. - Omit this Section. Section 26. - Omit this Section. Section 27. - Omit this Section. Section 33. - Omit this Section. Section 34. - Omit this Section. Section 36. - For the reference to sections 51 and 22 (h) of the Hyderabad Forest Act No. 1 of 1326 Fasli substitute the reference to sections 67, and 24 (l)(i) of the Forest Act, 1355 Fasli (Hyderabad Act II of 1355 Fasli), Section 37. - In sub-section (I) omit "if the offender is a British Officer or a European British subject, the case shall be reported to the Hon'ble the Resident." Section 38. - For this section substitute the following :- 38. Penalty for shooting etc., in contravention of these Regulations. - Whoever kills, shoots or captures any game in contravention of the provisions of these Regulations shall be liable to arrest and prosecution under sections 67 and 24 (l)(i) of the Forest Act, 1355 Fasli (Hyderabad Act II of 1355 Fasli). Section 41. - Omit this section. Section 43. - Omit "a copy of such notification shall be sent to the Residency for such publication as may be considered desirable". Section 45. - For the reference to the Hyderabad Criminal Procedure Code, substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Appendices. - Omit Appendix I, Appendix II and Appendix III to the Regulations which contain the Shikargar areas, also omit Appendix IV which contains the 35 villages which are in the vicinity of Hyderabad.Part III
Hyderabad Regulations Enacted After the Police Action Till the Commencement of the Constitution of India Whose Authoritative Text is in English the Restoration of Legal Proceedings Regulation, 1358 Fasli
(Hyderabad Regulation I of 1358 Fasli)
This Regulation shall stand repealed.The Special Tribunals Regulation, 1358 Fasli
(Hyderabad Regulation V of 1358 Fasli)
This Regulation shall stand repealed.The Military Governor's Administration Regulation 1358 Fasli (Hyderabad Regulation VII of 1358 Fasli)
This Regulation shall stand repealed.The Authoritative Text Regulation, 1358 Fasli
(Hyderabad Regulation XVII of 1358 Fasli)
Section 1. - For "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Sales of Motor Spirit Taxation Regulation, 1358 Fasli
(Hyderabad Regulation XXIV of 1358 Fasli)
Section 1. - For "the whole of Hyderabad State" substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - (i) In clause (b) for "the Government of Hyderabad State" substitute "the State Government".(ii) In clause (c) for "into Hyderabad State" substitute "into the area to which this Act extends".
(iii) In clause (e) for the reference to the Hyderabad Petroleum Act No. II of 1319 Fasli substitute the reference to the Petroleum Act, 1934 (Central Act XXX of 1934)
Section 5. - In sub-section (1) and in clause (a) of sub-section (2) for "in Hyderabad State", substitute "in the area to which this Act extends". Section 14. - Omit "the City Magistrate or". Section 15. - In sub-section (2) for the reference to the Hyderabad Criminal Procedure Code (No. IV of 1313 Fasli), substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 17. - For the reference to section 45 of the Hyderabad Criminal Procedure Code (No. IV of 1313 Fasli), substitute the reference to section 61 of the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 19. - In sub-section (2) for the reference to the Hyderabad Criminal Procedure Code (No. IV of 1313 Fasli), substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898). Section 20. - In sub-section (2) for the reference to the Hyderabad Criminal Procedure Code (No. IV of 1313 Fasli), substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898).The Vetti and Begar (Prohibition) Regulation, 1358 Fasli
(Hyderabad Regulation XLII of 1358 Fasli)
Section 1. - In sub-section (2) for "the whole of the Hyderabad State" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Warehouses Regulation, 1358 Fasli
(XLVI of 1358 Fasli)
Throughout this Act for "Talukdar" substitute "Collector". Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (a) for the reference to the Hyderabad Co-operative Credit Societies Act, 1323 Fasli, substitute the reference to the Hyderabad Co-operative Societies Act, 1952 (XVI of 1952).The Hyderabad Horse Racing and Betting Tax Regulation, 1358 Fasli
(XLIX of 1358 Fasli)
Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 9. - In sub-section (3) for "the Hyderabad Penal Code" substitute "the Indian Penal Code". Section 10. - For "the Hyderabad Municipal and Town Committees Ain (IV) of 1352 Fasli) or the Hyderabad District Boards Ain (III of 1352 Fasli", substitute "the Hyderabad District Municipalities Act, 1956 (XVIII of 1956) or the Hyderabad District Boards Act, 1955 (I of 1956)".The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(Hyderabad Regulation LVIII of 1358 Fasli)
Throughout this Act, for "Talukdar" substitute "Collector". Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 3. - In clause (d), for "section 62 of the Hyderabad Evidence Act" substitute "section 76 of the Indian E vidence Act, 1872 (Central Act I of 1872") Section 11. - (1) In clause (a) of sub-section (4), after "the Code of Civil Procedure" insert "1908 (Central Act V of 1908)". (2) In sub-section (2), after "the Code of Civil Procedure" insert" 1908 (Central Act V of 1908)". (3) In sub-section (3), for "section 556" substitute "paragraph 17 of the Second Schedule to the said Code". (4) In sub-section (4), for "section 559" substitute "paragraph 20 of the said Schedule". (5) In sub-section (5), for "section 74 of the Hyderabad Land Revenue Act" substitute "the Hyderabad Tenancy and Agricultural Lands Act, 1950 (XXI of 1950)".The Hyderabad Board of Revenue Regulation, 1358 Fasli
(Hyderabad Regulation LX of 1358 Fasli)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 3. - For "Senior Member" substitute "President". New Section 3-A. - After section 3, insert the following new section :- 3-A. Temporary arrangement for exercise of functions of the Board. - Notwithstanding anything contained in section 3, if in view of the reorganisation of the States under the provisions of the State Reorganisation Act, 1956 (Central Act 37 of 1956), a Board is not or cannot, for any reason, be reconstituted on the first day of November, 1956, in accordance with the provisions of the said section for the area to which this Regulation extends, then until such Board is so reconstituted, the Government may appoint such authority or authorities possessing such qualification as it may by general or special order specify, to exercise or discharge such of the powers or duties conferred or imposed on the Board by this Regulation or by any other law for the time being in force, and subject to such conditions and reservations as may be specified in the order. Section 4. - Omit this section. Section 9. - Omit "Customs".The Hyderabad (Abolition of Jagirs) Regulation 1358, Fasli
(LXIX of 1358 Fasli)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 3. - In sub-section (1) for "Military Governor" substitute "Government". Section 5. - In sub-section (1) for "Military Governor" substitute "Government".The Special Tribunal (Validation of Proceedings) Regulation, 1359 Fasli
(Hyderabad Regulation I of 1359 Fasli)
This Regulation shall stand repealed.The Government of Hyderabad (Construction of References) Regulation, 1359 Fasli
(II of 1359 Fasli)
Throughout the Regulation, for "First Talukdar" substitute "Collector". Section 2. - For "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 7. - For "the Hyderabad Penal Code" substitute "the Indian Penal Code".The Government of Hyderabad (Construction of References) Regulation, 1359 Fasli
(Hyderabad Regulation VII of 1359 Fasli)
This Regulation shall stand unmodified.The Hyderabad Special Tribunals (Termination ) and Special Judges (Appointment) Regulation, 1359 Fasli
(Hyderabad Regulation X of 1359 Fasli)
This Regulation shall stand repealed.The Dissolved Special Tribunals (Issue of Warrants) Regulation, 1359 Fasli
(Hyderabad Regulation XIII of 1359 Fasli)
This Regulation shall stand repealed.The Hyderabad Prevention of Thefts from Gold Mines Regulation, 1359 Fasli
(XXIII of 1359 Fasli)
Section 2. - In clause (d) -(i) for "the Hyderabad Mines Regulation 1359 Fasli" substitute "the Mines Act, 1952 (Central Act XXXV of 1952)".
(ii) for "that Regulation " substitute "that Act".
Section 11. - For the reference to the Hyderabad Code of Criminal Procedure, substitute the reference to the Code of Criminal Procedure, 1898 (Central Act V of 1898).The Hyderabad Jagirs (Communication) Regulation, 1359 Fasli
(XXV of 1359 Fasli)
This Regulation stand unmodified.Part IV
Hyderabad Acts Enacted After the Commencement of the Constitution of India Whose Authoritative text is in English
The Hyderabad Agriculturists' Loans Act, 1950
(Hyderabad Act II of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Land Improvement Loans Act, 1950
(Hyderabad Act III of 1950)
Preamble. - For the reference to the Hyderabad Registration Act, 1323 Fasli substitute the reference to the Indian Registration Act, 1908. Throughout the Act, for "Talukdar" substitute "Collector". Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 13. - For this section, substitute the following :- 13. Central Act, XVI of 1908 amended. In the Indian Registration Act, 1908 (Central Act XVI of 1908),- (1) in sub-section (2) of section 17.(i) in clause (ix), after "the Land Improvement Loans Act, 1883" insert "or the Hyderabad Land Improvement Loans Act, 1950";
(ii) in clause (x), after "the Agriculturists Loans Act, 1884" insert "or the Hyderabad Agriculturists, Loans Act, 1950";
(2) in section 89 -(i) in sub-section (1), after "the Land Improvement Loans Act, 1883" insert "or the Hyderabad Land Improvement Loans Act, 1950,";
(ii) In sub-section (3), after "the Agriculturists, Loans Act, 1884", insert "or the Hyderabad Agriculturists, Loans Act, 1950".
The Hyderabad (Slaughter of Animals) Act, 1950
(VII of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clauses (2) and (4) for the reference to the Hyderabad Municipal and Town Committees Ain (IV of 1952 Fasli), substitute the reference to the Hyderabad District Municipalities Act, 1956 (XVIII of 1956). Section 8. - For the reference to the Hyderabad Criminal Procedure Code, substitute the reference to the Code of Criminal Procedure, 1868 (Central Act V of 1898). Section 9. - For the reference to section 6 of the Hyderabad Penal Code, 1324 Fasli, substitute the reference to section 21 of the Indian Penal Code, 1860 (XLV of 1860). Section 13. -(1) For "the marginal note" substitute "Effect of this Act on Act XVIII of 1956". (2) In sub-section (1) for "sub-section (1) of section 66 of the Hyderabad Sanitary Powers Ain (V of 1352 Fasli) (hereinafter referred to as the said Ain)" substitute "section 209 of the Hyderabad District Municipalities Act, 1956 (XVIII of 1956) (hereinafter referred to as the said Act"). (3) In sub-section (2) for "the said Ain" substitute "the said Act" and for "subsection (1) of section 66 of the said Ain" substitute "section 209 of the said Act."The Hyderabad Infectious Diseases Act, 1950
(No. XII of 1950)
Section 1. - In sub-section (b), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Agricultural Income-Tax Act, 1950
(Hyderabad Act XIII of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) In sub-clause (1) of clause (a), for "the Hyderabad State" substitute "the area to which this Act extends", and for the State" substitute "the said area". (2) In clause (g), for "the Hyderabad State" substitute "the area to which this Act extends". (3) In clause (i), for "the Hyderabad Partnership Act, 1351 Fasli" substitute "the Indian Partnership Act, 1932 (Central Act IX of 1932)". Section 4. - For "the Hyderabad State" substitute "the area to which this Act extends". Section 6. - (1) In clause (a), for "to the State" substitute "under any for the time being in force". (2) In clause (b) for "of the Hyderabad State" substitute "for the time law being in force". Section 7. - (1) In sub-section (2) -(i) in clause (a) for "to the State" substitute "under any law for the time being in force";
(ii) in clause (b) for "of the Hyderabad State" substitute "for the time being in force";
(iii) in clause (f) "for the Hyderabad State" substitute "for the time being in force".
Section 14. - (1) In the section and in the marginal note, for the words "within the State" wherever they occur, substitute "within the area to which this Act extends". (2) For the words "without the State" substitute "without that area". Section 18. - In sub-section (4) for "the Hyderabad Penal Code" substitute "the Indian Penal Code". Section 26. - In sub-section (9), for "section 5 of the Hyderabad Limitation Act, 1322 Fasli" substitute "section 5 of the Indian Limitation Act, 1908 (Central Act IX of 1908)". Section 30. - (1) For "the Code of Civil Procedure, 1323 Fasli," substitute the Code of Civil Procedure, 1908 (Central Act V of 1908)". (2) For "sections 169 and 205 and for the purpose of section 172 of the Hyderabad Penal Code" substitute "sections 193 and 228 and for the purpose of section 196 of the Indian Penal Code, 1860 (Central Act XLV of I860)". Section 34. - (1) For "Talukdar" wherever it occurs in the section, substitute, Collector". (2) In the proviso to sub-section (4), for "the Civil Procedure Code, 1323 Fasli" substitute "the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 39. - (1) In sub-section (1), for "the Hyderabad Evidence Act, II of 1313 Fasli" substitute "the Indian Evidence Act, 1872 (Central Act I of 1872)". (2) In clause (a) of sub-section (3) for "the Hyderabad Penal Code" substitute "the Indian Penal Code". Section 40. - In sub-section (2), for "the Hyderabad Criminal Procedure Code" substitute "the Code of Criminal Procedure, 1898 (Central Act V of 1898)". Section 41. - In clause (a) of sub-section (2), for "the Hyderabad State" substitute "the area to which this Act extends". Section 46. - In sub-section (1) for "the Code of Civil Procedure, 1323 Fasli" substitute "the Code of Civil Procedure, 1908 (Central Act V of 1908)". Section 50. - (1) In sub-section (1), for "the whole of the State" substitute "the whole of the area to which this Act extends". (2) In clause (k) of sub-section (2), for the words "the Hyderabad State" in both places where they occur, substitute "the area to which this Act extends".The Hyderabad General Sales Tax Act, 1950
(Hyderabad Act XIV of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (c), for "in the Hyderabad State" substitute "in the area to which this Act extends" and for "in the said State" substitute "in the said area". (2) In clause (e), for "in the Hyderabad State" substitute "in the area to which this Act extends". New Section 2B. - After section 2A, insert the following new section :- 2B. Temporary arrangement for exercise of functions of Tribunal. - (1) "Notwithstanding anything contained in section 2A, if in view of the reorganisation of States under the provisions of the States Reorganisation Act, 1956 (Central Act 37 of 1956), a Tribunal is not or cannot for any reason, be reconstituted on the first day of November, 1956 in accordance with the provisions of the said section for the area to which this Act extends, then until such Tribunal is so reconstituted, the Government may appoint such other authority possessing such qualifications as it may by general or special order specify, to exercise the functions of the Tribunal under this Act. The Government may, from time to time, by notification in the Official Gazette, issue orders for the purpose of regulating the transaction of business by such authority. (2) the Authority appointed under sub-section (1) may, with the previous sanction of the Government, make regulations for regulating its procedure and the disposal of its business. The regulations so made shall be published in the Official Gazette. Section 9. - In the first proviso, for "the Hyderabad State" in both the places where these words occur, substitute "the area to which this Act extends". New Section 13 C. - After section 13B, insert - 13C. Powers of assessing authority to assess or reassess tax due prior to 1st November, 1956. - Where the amount of the tax due from a dealer for any period prior to the 1st day of November, 1956 has not been assessed or any turnover has escaped assessment then notwithstanding reorganisation of Sates under the States Reorganisation Act, 1956, it shall be competent to the assessing authority to assess or reassess the amount of tax due in accordance with the relevant provisions of this Act, in respect of the sales or purchases made by such dealer within the Hyderabad area of the State of Bombay during such period. Section 18. - For the words "in the Hyderabad State" in both places where they occur, substitute "in the area to which this Act extends". Section 21A. - (1) In sub-section (1), for "the Hyderabad Evidence Act II of 1313 Fasli" substitute "the Indian Evidence Act, 1872 (Central Act I of 1872)". (2) In clause (a) of sub-section (3), for "the Hyderabad Penal Code" substitute "the Indian Penal Code". Section 26. - (1) In the proviso to sub-section (1), for "of the House" substitute "of the Houses of Legislature of the State". (2) In clause (d) of sub-section (2), for "the Hyderabad State" substitute "the area to which this Act extends". New Section 27A. - After section 27, insert the following 27A. Certain sales and purchases not to be liable to tax. - Nothing in this Act or the rules made or deemed to have been made thereunder shall be deemed to impose or authorise the imposition of a tax on any sale or purchase of any goods where such sale or purchase takes place in the course of trade or commerce between the Hyderabad area of the State of Bombay on the one hand and any territory of the new state of Bombay outside that area on the other, except in so far as the State Legislature may by law otherwise provide, and the provisions of this Act and the said rules shall be read and construed accordingly.The Hyderabad General Clauses (Amendment and Supplementary) Act, 1950
(Hyderabad Act XVIII of 1950)
Section 2. - In clause (b) -(i) In sub-clause (i), for "Hyderabad State" substitute "the pre-Reorganisation Hyderabad State", and for "Article 212-A" substitute "Article 385";
(ii) for "the Hyderabad State" substitute "the pre-Reorganisation Hyderabad State".
The Hyderabad Tenancy and Agricultural Lands Act, 1950
(Hyderabad Act XXI of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (x) of sub-section (1), for "the Hyderabad Village Panchayat Act, 1951" substitute "the Hyderabad Gram Panchayats Act, 1956 (XVII of 1956)". Section 4. - In sub-section (2) -(i) for "the State" substitute "the area to which this Act extends".
(ii) for "the Legislative Assembly if it is in session and if it is not in session when it next reassembles" substitute "the Houses of the Legislature if they are in session and if they are not in session when they next reassemble". Section 26A. - In the proviso, for "the Assembly" substitute "the Houses of the Legislature".
Section 87A. - (1) in sub-section (1), omit "Hyderabad". (2) In sub-section (4), for "the State" substitute "the area to which this Act extends". (3) In sub-section (6) and in the proviso thereto, omit "Hyderabad".The Government Servants (Exemption from Attachment) (Determination of Extent) Act, 1950
(No. XXVII of 1950)
This Act shall stand repealed.The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950
(No. XXXV of 1950)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". The Hyderabad Weekly Holiday (Substitution of Sunday for Friday) Act, 1950 (VIII of 1951) Sections 2 and 3. - For "the Hyderabad State" occurring in these sections substitute "the Hyderabad area of the State of Bombay".The Hyderabad Shops and Establishments Act, 1951
(No. X of 1951)
Section 29. - In clause (i) of sub-section (2), for "Provident Funds Act, 1357 Fasli" substitute "Provident Funds Act, 1925 (Central Act XIX of 1925)". Section 40. - For sub-section (5) of section 6 of the Hyderabad Penal Code" substitute "section 21 of the Indian Penal Code".The Hyderabad Payment of Taxes (Transfer of Property) Act, 1951
(Hyderabad Act XXI of 1951)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clauses (i) and (ii) for "the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Vaccination Act, 1951
(XXIV of 1951)
Section 1. - In sub-section (2), for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - (i) Omit sub-clause (i) of clause (d).(ii) In sub-clause (ii) of clause (k) omit "Hyderabad".
Section 3. - In sub-section (2), for "the State of Hyderabad" substitute "the area to which this Act extends". Section 4. - For "within the State of Hyderabad" substitute "within the area to which this Act extends". Section 13. - Omit "or Corporation". Section 14. - Omit "Municipal Corporation". Section 15. - Omit "Municipal Corporation". Section 20. - Omit "Municipal Corporation".The Hyderabad Improved Seeds and Seedlings Act, 1951
(Hyderabad Act, XXVIII of 1951)
Section 1. - In sub-section (2), for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay". Section 6. - In sub-section (4), omit "Hyderabad".The Hyderabad Public Security Measures Act, 1951
(No. XXIX of 1951)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) In clauses (a) and (b) of sub-section (1), for "the State" substitute "the area to which this Act extends". (2) In sub-section (2), for "from the State of any person ordinarily resident in the State", substitute "from the area to which this Act extends of any person ordinarily resident in that area". Section 5. - (1) In sub-section (2), omit "Commissioner of Police in the City of Hyderabad and the" and "elsewhere". (2) In sub-section (3), omit "the Commissioner of Police, or". (3) In sub-section (4), omit "or the Commissioner of Police". (4) In sub-section (5), omit "Commissioner of Police or the" and "as the case may be". (5) In sub-section (6), omit "Commissioner of Police or the" and "as the case may be". (6) In sub-section (8), omit "or the Commissioner of Police". Section 7. - (1) In sub-section (1), for "into the State" substitute "into the area to which this Act extends" and for "within the State" in both the places where these words occur, substitute "within the said area". (2) In clause (b) of sub-section (2), for "within the State" substitute "within the area to which this Act extends." (3) In sub-section (4), for "section 34 of the Hyderabad Press Act, 1357 Fasli" substitute "section 24 of the Press (Objectionable Matter) Act, 1951 (Central Act LVI of 1951)" and in the explanation to that sub-section, for the reference to the Hyderabad Press Act, 1327 Fasli substitute the reference to the Press (Objectionable Matter) Act, 1951 (Central Act LVI of 1951. Section 8. - (1) In sub-section (1), for "from the State" where these words occur for first time, substitute "from the area to which this Act extends", and where they occur for the second time substitute "from the said area". (2) In sub-section (1), omit "in the City of Hyderabad of the Commissioner of Police and elsewhere". Section 10. - Omit "a Commissioner of Police, or".The Hyderabad Children Act, 1951
(No. XXXII of 1951)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 65. - For "the whole of the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Irrigation (Betterment Contribution and Inclusion Fees) Act, 1952
(Hyderabad Act V of 1952)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (2) In sub-section (3), for "the State of Hyderabad" substitute "the area to which this Act extends". Section 8. - In the proviso, for "Revenue Minister" substitute "Government".The Hyderabad Atiyat Enquiries Act, 1952
(Hyderabad Act X of 1952)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Jagirdars Debt Settlement Act, 1952
(Hyderabad Act XII of 1952)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (d), after "registered" insert "or deemed to be registered", and for "the Hyderabad Co-operative Credit Societies Act, II, of 1323 Fasli" substitute "the Hyderabad Co-operative Societies Act, 1952 (XVI of 1952)". New Section 5A. - After section 5, insert the following new section :- 5A. Temporary arrangement for exercise of functions of Board. - Notwithstanding anything contained in the foregoing sections, if in view of the reorganisation of State under the States Reorganisation Act, 1956 (Central Act, 37 of 1956), a Board is not or cannot, for any reason, be reconstituted on the first day of November, 1956, in accordance with the provisions of section 4,' for the area to which this Act extends, then until such Board is so reconstituted, the Government may appoint such authority possessing such qualification as it may by general or special order specify, to exercise the functions of the Board under this Act. Section 11. - In sub-section (1), for "the State of Hyderabad" substitute "the area to which this Act extends". Section 61. - (1) For "the Debt Conciliation Act, 1349 Fasli", substitute "the Hyderabad Agricultural Debtors Relief Act, 1956 (XVI of 1956). (2) In the marginal note, for "Act I of 1349 Fasli" insert "Act XVI of 1956".The Hyderabad Cinema Shows Tax Act, 1952
(No. XXVI of 1952)
Section 1. - (1) In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (2) In sub-section (3) for "area in the State of Hyderabad" substitute "part of the area to which this Act extends". Section 3. - In sub-section (3) omit "Hyderabad".The Hyderabad Land (Special Assessment) Act, 1952
(Hyderabad Act XXXII of 1952)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 4. - In the proviso, for "of the Hyderabad Legislative Assembly" substitute "passed by the Legislative Assembly and agreed to by the Legislative Council." Schedule. - For the existing Schedule substitute the followingSchedule
(See Section 3)
|
Serial No. |
Name of the Taluka where resettlement is due |
Rates of Dry |
Special assessment Wet |
|
1. |
Aurangabad |
Two annas per Rupees |
One Anna per Rupee |
|
2. |
Kannad |
Do. |
Do. |
|
3. |
Vaijapur |
Do. |
Do. |
|
4. |
Gangapur |
Do. |
Do. |
|
5. |
Khuldabad |
Do. |
Do. |
|
6. |
Jalna |
Do. |
Do. |
|
7. |
Bhokardhan |
Do. |
Do. |
|
8. |
Ambad |
Do. |
Do. |
|
9. |
Paithan |
Do. |
Do. |
|
10. |
Sillod |
Do. |
Do. |
|
11. |
Mominabad |
Do. |
Do. |
|
12. |
Osmanabad |
Do. |
Do. |
|
13. |
Latur |
Do. |
Do. |
|
14. |
Kallam |
Do. |
Do. |
|
15. |
Tuljapur |
Do. |
Do. |
|
16. |
Ashti |
Do. |
Do. |
|
17. |
Patoda |
Do. |
Do. |
|
18. |
Bir |
Do. |
Do. |
|
19. |
Geovrai |
Do. |
Do. |
|
20. |
Manjlegaon |
Do. |
Do. |
|
21. |
Jintur |
Do. |
Do. |
|
22. |
Patri |
Do. |
Do. |
|
23. |
Keij |
Do. |
Do. |
|
24. |
Parenda |
Do. |
Do. |
|
25. |
Udgir |
Do. |
Do. |
|
26. |
Nilanga |
Do. |
Do. |
|
27. |
Ahmadpur |
Do. |
Do. |
|
28. |
Kalahnoori |
Do. |
Do. |
|
29. |
Parbhani |
Do. |
Do. |
|
30. |
Bhoom |
Do. |
Do. |
|
31. |
Kinwat (Except the revenue Circle of Islapur) |
Do. |
Do. |
|
32. |
Rajura |
Do. |
Do. |
The Hyderabad (Abolition of Cash Grants) Act, 1952
(Hyderabad Act XXXIII of 1952)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Compulsory Primary Education Act, 1952
(Hyderabad Act XL of 1952)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (iv) for "of the State of Hyderabad" substitute "for the area to which this Act extends".The Hyderabad Cinemas (Regulation) Act, 1952
(Hyderabad Act XLVI of 1952)
Section 1. - In sub-section (2), for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay". Section 4. - In the proviso for "the State of Hyderabad" substitute "the area to which this Act extends". Section 6. - In sub-section (1) for "the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad (Application of Central Acts) Act, 1952
(Hyderabad Act XLVII of 1952)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 3. - (1) Omit clauses (b), (c) and (f). (2) For "the State of Hyderabad" substitute "the area to which this Act extends", and for "in the said State" substitute "in the said Area". (3) For "Annexures A, B, C, D, E and F" substitute "Annexures A, D and E". (4) In the marginal note, for "Hyderabad" substitute "the area to which this Act extends". Schedule. - (1) In the entry relating to the Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928), in the substitute sub-section (2) of section 1 of that Act, for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (2) Omit the entries relating to the Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929) and the Hindu Women's Rights to Property Act, 1937 (XVIII of 1937). (3) In the entry relating to the Dissolution of Muslim Marriages Act, 1939 (VIII of 1939), in the substituted sub-section (2) of section 1 of that Act, lor "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (4) In the entry relating to the Hindu Married Women's Rights to Separate Residence and Maintenance Act, 1946 (XIX of 1946), in the substituted sub-section (2) of section 1 of that Act for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (5) Omit the entry relating to the Hindu Marriage Disabilities Removal Act, 1946 (XXVIII of 1946). Annexures. - (1) In sub-section (2) of section 1 of each of the three Central Acts contained in Annexures A, D and E, for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". (2) Omit Annexures B, C and F.The Hyderabad Suppression of Immoral Traffic Act, 1952
(No. XLIX of 1952)
Section 2. - For "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Evacuee Interest (Separation) Supplementary Act, 1953
(Hyderabad Act VII of 1953)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) For "the State of Hyderabad" substitute "the area to which this Act extends". (2) For "the Hyderabad Legislative Assembly" substitute "the State Legislature".The Registrar General of Births, Deaths and Marriages Act, 1953
(No. VIII of 1953)
Section 1. - In sub-section (2), for "the whole of the State of Hyderabad' substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) In sub-section (1) -(i) in clause (a) omit "the Hyderabad Municipal Corporations Act, 1950";
(ii) in clause (b) for "the State Hyderabad" substitute "the area to which this Act extends".
(2) In sub-section (2) omit "the Hyderabad Municipal Corporations Act, 1950". Section 6. - For "the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Sugarcane Cess Act, 1953
(Hyderabad Act IX of 1953)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 12. - In the proviso to sub-section (1) and in the proviso to sub-section (2), for "the State of Hyderabad' substitute "the area to which this Act extends".The Code of Civil Procedure (Hyderabad Amendment) Act, 1953
(Hyderabad Act XI of 1953)
Section 1. - In sub-section (ii) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Probation of Offenders Act, 1953
(No. XII of 1953)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Code of Civil Procedure (Hyderabad Second Amendment) Act, 1953
(Hyderabad Act XVIII of 1953)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (gg) inserted in the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908, for, "the Government of Hyderabad" substitute "the Government of the pre-Reorganisation Hyderabad State".The Hyderabad Land Improvement Act, 1953
(Hyderabad Act XIX of 1953)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (a) of sub-section (1), omit "Hyderabad Land Improvement". Section 3. - In sub-section (1) -(a) for "the State of Hyderabad" substitute "the area to which this Act extends";
(b) for "the Hyderabad Land Improvement Board" substitute "the Hyderabad Area Land Improvement Board";
(c) in clause (v), omit "Hyderabad".
New Section 3A. - After section 3, insert the following section :- 3-A. Temporary arrangement for exercise of functions of Board. - Notwithstanding anything contained in section 3, if in view of the reorganisation of States under the provisions of the States Reorganisation Act, 1956 (Central Act 37 of 1956), a Board is not or cannot, for any reason, be reconstituted on the first day of November, 1956, in accordance with the provisions of the said section for the area to which this Act extends, then until such Board is so reconstituted, the Government may appoint such authority possessing such qualification as it may by general or special order specify, to exercise the functions of the Board under this Act. Section 20-A. - In sub-section (1) and in the marginal note, omit "Hyderabad".The Hyderabad Agricultural Income-Tax (Validity of Notices) Act, 1954
(Hyderabad Act II of 1954)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Leprosy Act, 1954
(No. IV of 1954)
Section 1. - (1) In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". (2) In sub-section (3), for "the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954
(No. XX of 1954)
Section 9. - In clause (b) of sub-section (2) omit "Municipal Corporation or other" and "as the case may be". Section 25. - Omit "in the City of Hyderabad to the Chief Judge, Small Causes Court and elsewhere". Section 31. - Omit sub-clause (iii) and (iv) of clause (b) of sub-section (1). Schedule. - For the existing Schedule substitute the following ScheduleSchedule
The areas within the limits of the following cities and towns, viz. :-1. Nanded.
2. Bhir.
3. Parbhani.
4. Osmanabad.
5. Aurangabad.
6. Bidar.
7. Jalna (Aurangabad District).
8. Mominabad (Bhir District).
9. Parli (Bhir District).
10. Hingoli (Parbhani District).
11. Dharmabad (Nanded District).
12. Sailu (Parbhani District).
13. Puma (Parbhani District).
14. Latur (Osmanabad District).
The Hyderabad Habitual Offenders (Restriction and Settlement) Act, 1954
(No. XXII of 1954)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Prisoners Act, 1954
(No. XXV of 1954)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In clause (a), omit "a coroner and". Section 10. - In sub-section (2), for "the State of Hyderabad" substitute "the area to which this Act extends". Section 11. - In sub-sections (1), (2) and (4) omit "of Hyderabad . Section 12. - In sub-section (1), omit "of Hyderabad"The Hyderabad Prisoners Act, 1954
(No. XXIX of 1954)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 4. - For "the State of Hyderabad" substitute "the area to which this Act extends". Section 5. - For "State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1954
(Hyderabad Act XXXII of 1954)
This Act shall stand repealed.The Cotton Ginning and Pressing Factories (Hyderabad Amendment), Act, 1954
(No. XXXIII of 1954)
Section 1. - In sub-section (2), for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Civil Courts Act, 1954
(No. XXXVI of 1954)
Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 4. - Omit the heading "In the City Civil Court" and all the entries relating to the three classes of Civil Courts mentioned thereunder. Section 12. - Omit this section. Section 16. - Omit this section.The Hyderabad Public Libraries Act, 1955
(No. Ill of 1955)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 3. - (1) For the existing sub-section (3) substitute the following subsection :-"(3) The Government shall by notification in the Official Gazette constitute a State Library Council consisting of such number of members as it may deem fit to appoint".
(2) Omit sub-section (4). (3) For the existing sub-section (6) substitute the following sub-section :-(6) "Members of the Council shall hold office for such period as the Government may specify in this behalf.
Section 4. - Omit clause (a). Section 5. - (1) In sub-section (1), omit "one for the City of Hyderabad, one for the City of Secunderabad and", (2) omit sub-sections (3) and (4). (3) In sub-section (7), omit "the City or", (4) in sub-section (9), for "sub-sections (2), (3) and (4) as the case may be", substitute "sub-section (5)". Section 12. - In clause (a) of sub-section (1) and in clause (e) of sub-section (2), for the references to the Hyderabad Municipal Corporations Act, 1950 (XXXVI of 1950), the Hyderabad Municipal and Town Committees Act, 1951 (XXVII of 1951), the Hyderabad Village Panchayat Act, 1951 (VIII of 1951), and the Hyderabad District Board Act, 1352 Fasli, substitute the references to the Hyderabad Municipal Corporation Act, 1955 (II of 1956), the Hyderabad District Municipalities Act, 1956 (XVIII of 1956), the Hyderabad Gram Panchayat Act, 1956 (XVII of 1956) and the Hyderabad District Boards Act, 1955 (1 of 1956), respectively. Section 13. - In sub-section (3), omit "other than the Hyderabad City Local Library Authority". Section 19. - For the existing section 19 substitute the following section :- 19. Copyright privilege. Such Central Library as may be specified by the Government, shall receive two free copies of all the publications published in the area to which this Act extends.The Hyderabad Motor Vehicles Taxation Act, 1955
(No. VI of 1955)
Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 3. - For "the Hyderabad State" substitute "the area to which this Act extends". Section 6. - For "the Hyderabad State" substitute "the area to which this Act extends". Section 12. - (1) In clause (ii) of sub-section (1), for "the State" substitute "the area to which this Act extends". (2) In clause (iii) of sub-section (1), omit "Hyderabad". (3) In sub-section (2), omit "Hyderabad". Section 20. - For "Home Department" substitute "concerned Department". Section 21. - In clause (e) of sub-section (2), omit "Hyderabad". In clause (f) of sub-section (2) for "the State by any person visiting the State" substitute "the area to which this Act extends by any person visiting that area". Part II Schedule II. - In Forms A to G for "Hyderabad State" substitute "Bombay State (Hyderabad area)".The Hyderabad Abolition of Inams Act, 1954
(Hyderabad Act VIII of 1955)
Section 1. - In sub-section (2) for "the whole of the Hyderabad State" substitute "The Hyderabad area of the State of Bombay".The Hyderabad Pathology and Anatomy Act, 1955
(Act No. X of 1955)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Government Premises (Eviction) Act, 1955
(Act XIX of 1955)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad District Boards Act, 1955
(No. I of 1956)
Section 1. - In sub-section (2) -(i) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay";
(ii) omit "Corporations constituted under the Hyderabad Municipal Corporations Act, 1950, or of;
(iii) for the reference to the Hyderabad Municipal and Town Committees Act, 1951, substitute the reference to the Hyderabad District Municipalities Act, 1956.
Section 2. - In clause, (xviii) for the reference to the Hyderabad Village Panchayat Act, 1951, substitute the reference to the Hyderabad Gram Panchayat Act, 1956. Section 8. - Omit "a Municipal Corporation or". Section 37. - In clause (b) of sub-section (1) -(i) omit "Mayor or Deputy Mayor of a Municipal Corporation, constituted under the Hyderabad Municipal Corporations Act, 1950, or";
(ii) for the reference to the Hyderabad Municipal and Town Committees Act, 1951, substitute the reference to the Hyderabad District Municipalities Act, 1956;
Section 128. - In sub-section (2), omit "of Hyderabad". Section 136. - In sub-section (2) -(i) omit "as a Municipal Corporation under section 3 of the Hyderabad Municipal Corporations Act, 1950 or" ;
(ii) for "under section 4 of the Hyderabad Municipal and Town Committees Act, 1951" substitute "under section 3 of the Hyderabad District Municipalities Act, 1956" ;
(iii) omit "Municipal Corporation or".
Section 150. - Omit "when the property is in the City of Hyderabad, the warrant shall be addressed to the Court of Small Causes, Hyderabad, provided that the said Court may endorse such warrant to a subordinate officer". Section 166. - In sub-section (1) -(i) omit "Municipal Corporation";
(ii) after "Hyderabad" insert "area".
Section 167. - After "Hyderabad" insert "area". Section 169. - After "Hyderabad" insert "area". Section 170. - For "the Hyderabad Municipal and Town Committees Act, 1951 or to any Corporation constituted under the Hyderabad Municipal Corporations Act, 1950" substitute "the Hyderabad District Municipalities Act, 1956". Section 180. - In sub-section (1) for "the State" substitute "the area to which this Act extends". Section 199. - In sub-section (3) for "the Legislative Assembly" substitute "the State Legislature". Section 203. - For the reference to the Hyderabad Village Panchayat Act, 1951, substitute the reference to the Hyderabad Gram Panchayats Act, 1956.The Hyderabad State Aid to (Small Scale and Cottage) Industries Act, 1956
(No. VII of 1956)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - Omit clause (e). Section 3. - Omit "in the Government of Hyderabad". Section 4. - For this section substitute the following :- 4. Board of Industries. - (1) The State Government may constitute for the area to which this Act extends a Board to be called the Board of Industries consisting of such members as the State Government may nominate. The State Government shall nominate one of such members as the Chairman thereof. (2) The Board shall assist the State Government in dealing with applications for the grant of State Aid under this Act. (3) No member shall vote on or take part in the discussion of any question coming up for consideration at a meeting of the Board, if the question is one in which he has any direct or indirect pecuniary interest by himself or his partner or in which he is interested professionally on behalf of a client or as agent for any person other than the State Government or a Local Authority. (4) The term of office of the members of the Board shall be such as the State Government may determine. Section 23. - For the second proviso substitute the following :- "Provided further that such rules shall be laid on the table of both the Houses of the Legislature if they are in session and if they are not in session when they next reassemble and may be amended by a resolution passed by the Legislative Assembly and agreed to by the Legislative Council".The Hyderabad Abolition of Inams (Amendment) Act, 1956
(Hyderabad Act X of 1956)
This Act shall stand unmodified.The Hyderabad Borstal Schools Act, 1956
(No. XV of 1956)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Agricultural Debtors Relief Act, 1956
(No. XVI of 1956)
Section 1. - In sub-section (2) for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay". Section 2. - In clause (4) -(i) for "the munsiff, subordinate Judge or a Judge of the City Civil Court" substitute "the munsiff, or the subordinate Judge";
(ii) for "the munsiff, subordinate Judge or as the case may be Judge of the City Civil Court", substitute "the munsiff or the subordinate Judge as the case maybe";
(iii) omit the first proviso ;
(iv) omit "further" in the second proviso.
Section 4. - In sub-section (1) for "within the State of Hyderabad" substitute "within the area to which this Act extends". Section 43. - Omit the proviso to sub-section (2). Section 52. - In clause (b) for "the State of Hyderabad" in both places where these words occur, substitute "the area to which this Act extends". Section 66. - In clause (a), (b), (c) and (d) for "the State of Hyderabad" substitute "the area to which this Act extends".The Hyderabad Gram Panchayats Act, 1956
(No. XVII of 1956)
Section 1. - (1) In sub-section (2) for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay. (2) In sub-section (2) omit "Municipal Corporation and". Section 2. - In clause (5) of sub-section (1)(i) for "the State of Hyderabad" substitute "the area to which this Act extends".
(ii) for the reference to the Indian Companies Act, 1913 (VII of 1913), substitute the reference to the Companies Act, 1956 (Central Act No. I of 1956) ;
(iii) in clause (16) omit "Municipal Corporation".
Section 11. - In sub-section (1) omit "Hyderabad". Section 72. - In sub-section (2) for "in securities of the Government of Hyderabad" substitute "in Government Securities". Section 123. - In sub-section (1) for "the whole State" substitute "the whole area to which this Act extends". Section 222. - (1) In sub-section (1) -(i) For the reference to the Hyderabad Municipal and Town Committees Act, 1957 (XXVII of 1951) substitute the reference to the Hyderabad District Municipalities Act, 1956 (XVIII of 1956).
(ii) For the reference to section 4 of the Hyderabad Municipal and Town Committees Act, 1951, substitute the reference to section 3 of the Hyderabad District Municipalities Act, 1956.
(2) In clauses (d) and (e) of sub-section (2) for the reference to the Hyderabad Municipal and Town Committees Act, 1951 substitute the reference to the Hyderabad District Municipalities Act, 1956. Section 223. - In clause (ii) of sub-section (6) of the reference to the Hyderabad Municipal and Town Committees Act, 1951 substitute the reference to the Hyderabad District Municipalities Act, 1956. Section 224. - (1) In sub-section (1) For the reference to section 4 of the Hyderabad Municipal and Town Committees Act, 1951, substitute the reference to section 3 of the Hyderabad District Municipalities Act, 1956. (2) In clause (c) of sub-section (1), for the reference to the Hyderabad Municipal and Town Committees Act, 1951, (XXVII of 1951) substitute the reference to the Hyderabad District Municipalities Act, 1956 (XVIII of 1956). (3) In sub-section (2) for the reference to the Hyderabad Municipal and Town Committees Act, 1951, substitute the reference to the Hyderabad District Municipalities Act, 1956.The Hyderabad District Municipalities Act, 1956
(No. XVIII of 1956)
Section 1. - In sub-section (2) -(i) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay";
(ii) omit "Corporations constituted under the Hyderabad Municipal Corporations Act, 1955 (II of 1956) or of.
Section 2. - (1) In clause (6) -(i) for "the Indian Companies Act, 1913 (VII of 1913)" substitute "the Companies Act, 1956 (Central Act of 1956)";
(ii) "for the State of Hyderabad" substitute "the area to which this Act extends".
(2) Omit clause (22).
(3) Omit clause (36).
Section 22. - In clause (viii) of sub-section (I) and in the explanation thereto, for "the Government of Hyderabad" substitute "the State Government". Section 66. - In sub-section (I) -(i) omit "the Municipal Corporations";
(ii) for "Hyderabad Local Government Service" substitute "Hyderabad Area Local Government Service".
Section 67. - In sub-section (1) -(i) omit "the Municipal Corporations";
(ii) for the "the State" substitute "the area to which this Act extends".
Section 68. - For "the Hyderabad Local Government Service" substitute "the Hyderabad Area Local Government Service". Section 126. - In sub-section (6) for "the Hyderabad Municipal Corporations Act, 1955 (II of 1956)" substitute "any law relating to Municipal Corporations for the time being in force in the State". Section 308. - In sub-section (1), for "Legislative Assembly" substitute "both the Houses of the Legislature".The Hyderabad Local Government Service (Declaration as a State Civil Service) Act, 1956
(No. XX of 1956)
Section 1. - In sub-section (2) for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) In clauses (a) and (b), for "section 29 of the Hyderabad Municipal and Town Committees Act, 1951 (XXVII of 1951)", substitute "section 66 of the Hyderabad District Municipalities Act, 1956 (XVIII of 1956)". (2) In clause (a) omit "and section 130 of the Hyderabad Municipal Corporations Act, 1955 (II of 1956)". (3) In clause (b) omit "and section 131 of the Hyderabad Municipal Corporations Act, 1955 (II of 1956)".The Identification of Prisoners (Application to Hyderabad) Act, 1956
(No. XXVII of 1956)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - (1) For "the whole of the State of Hyderabad" substitute "the area to which this Act extends". (2) For "the said State" substitute "the said area". Schedule. - In the substituted sub-section (2) of section 1 of the Identification of Prisoners Act, 1920 (Central Act XXXIII of 1920), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Annexure. - In sub-section (2) of section 1 of the Central Act, for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Abolition of Whipping Act, 1956
(No. XXXVI of 1956)
Section 1. - In sub-section (2), for "State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Nanded Sikh Gurudwara Sachkhand Shri Hazur Apachalnagar Sahib Act, 1956
(Hyderabad Act XXXVII of 1956)
Section 61. - In sub-section (1), for "the Legislative Assembly" substitute "the State Legislature".The Hyderabad Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(Hyderabad Act, XL of 1956)
Section 1. - In sub-section (2) for "the Hyderabad State" substitute "the Hyderabad area of the State of Bombay". Section 4. - In sub-section (1) for "the Hyderabad Land Commission" substitute "the Land Commission". Section 29. - In sub-clause (iii) of clause (a), after "the Hyderabad Debt Conciliation Act, 1349 Fasli (I of 1349 Fasli)" insert "or the Hyderabad Agricultural Debtors Relief Act, 1956 (XVI of 1956)".The Hyderabad Mining Settlements Act, 1956
(Hyderabad Act, XLIV of 1956)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 15. - (1) In sub-section (1) -(i) omit "Municipal Corporations";
(ii) for "Hyderabad Local Government Service" substitute "Hyderabad area Local Government Service".
(2) In the marginal note, for "Hyderabad Local Government Service" substitute "Hyderabad area Local Government Service". Section 16. - In sub-section (1), omit "Municipal Corporations," and for "the State" substitute "the area to which this Act extends". Section 17. - For "Hyderabad" substitute "Hyderabad area". Section 18. - (1) For "the Hyderabad Municipal and Town Committees Act, 1951," substitute "the Hyderabad District Municipalities Act, 1956 (XVII of 1956)". (2) Omit "or any Corporation constituted under the Hyderabad Municipal Corporations Act, 1956". Section 22. - For "Chapter V of the Hyderabad Municipal and Town Committees Act, 1951" substitute "the Hyderabad District Municipalities Act, 1956 (XVIII of 1956)". Section 41. - For "Chapter X of the Hyderabad Municipal and Town Committees Act, 1951" substitute "the Hyderabad District Municipalities Act, 1956 (XVIII of 1956). Section 61. - In sub-section (1) for "the Legislative Assembly" substitute "the State of Legislature".The Motor Vehicles (Hyderabad Amendment) Act, 1956
(No. XLV of 1956)
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay".The Hyderabad Money Lenders (Validity of Licences) Act, 1956
Section 1. - In sub-section (2) for "the whole of the State of Hyderabad" substitute "the whole of the Hyderabad area of the State of Bombay".The Hyderabad Abnus Leaves Act, 1956
Section 1. - In sub-section (2), for "the State of Hyderabad" substitute "the Hyderabad area of the State of Bombay". Section 2. - In sub-section (1) -(i) in clause (a) omit "Hyderabad";
(ii) in clause (b) for "the State of Hyderabad" substitute "the area to which this Act extends".
Section 3. - In sub-section (1), for "the State of Hyderabad" substitute "the area to which this Act extends".
