THE TELANGANA GENERAL CLAUSES (AMENDMENT AND SUPPLEMENTARY) ACT, 1950.
(ACT NO. XVIII OF 1950.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Application of Telangana General Clauses Act.
4. Rules of constructions applicable to certain enactments.
5. Amendment and repeal.
THE TELANGANA GENERAL CLAUSES (AMENDMENT AND SUPPLEMENTARY) ACT, 1950.1
ACT No. XVIII OF 1950.
1. (1) This Act may be called 2[the Telangana General Clauses (Amendment and Supplementary) Act, 1950.] (2) It shall come into force at once. 2. In this Act unless, there is anything repugnant in the subject or context,- (a) “Constitution” means the Constitution of India; (b) “Hyderabad Act” 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, and (ii) an Act made before the 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; (c) “Hyderabad Regulation” means,- (i) a regulation including an A’ in, made by H.E.H. the Nizam before the 18th day of September 1948; and
1. The Andhra Pradesh (Telangana Area) General Clauses (Amendment and Supplementary) Act, 1950 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Short title and commencement.
Definitions.
2 [Act No.XVIII of 1950]
(ii) a regulation made by H.E.H. the Nizam, the Military Governor or the Chief Minister on or after the said date but before the commencement of the Constitution. 3. Save as provided in section 4, the provisions of 3[the Telangana General Clauses Act, 1308F.] as respects the construction of Acts and of orders, rules and forms made thereunder shall apply, and be deemed always to have been applied, in respect of the construction of all Hyderabad Acts and Hyderabad regulations and of orders, rules and forms made thereunder. 4. In all Hyderabad Acts of the description mentioned in sub-clause (i) of clause (b) of section 2 and in all Hyderabad regulations of the description mentioned in sub-clause (ii) of clause (c) of section 2, unless there is anything repugnant in the subject or context:- (a) “government” or “the government” means the State Government as defined in clause (60) of section 3 of the General Clauses Act, 1897 (India Act 10 of 1897); (b) “financial year”, “month” and “year” have the meaning respectively assigned to them in clauses (21), (35) and (66) of the said section 3. 5. Section 24 of 3[the Telangana General Clauses Act, 1308 F.] shall be omitted and the Hyderabad General Clauses Act (Amendment) Regulation, 1358 F. (XIX of 1358 F.) shall be repealed.
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3. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Rules of constructions applicable to certain enactments.
Amendment and repeal.
Application of Telangana General Clauses Act.
Act III of 1308F.