Telangana act 001 of 1953 : The Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.

Section 1.Short title, extent and commencement.

(1) This Act may be called the Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.

(2) It shall extend to the whole of the ¹State of Telangana.

(3) It shall come into force, with effect from 1st April, 1953.

1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 2.Provisions consequential on demonetization of Hyderabad O.S. Currency.

Subject to the provisions of the Act references express or implied in any Hyderabad Law, Regulation, notification, order, bye-law, contract and agreement (oral or written) bond and other instruments which immediately before the commencement of this Act were in force in the ¹State of Telangana shall be construed as if references therein to any amounts in O.S. Currency were references to the equivalent amounts in I.G. Currency according to the standard rate of exchange and all rights and liabilities express or implied in O.S. Currency in force before such commencement shall be construed accordingly:

Provided that nothing in this section shall preclude a person from paying his dues in equivalent O.S. Currency to the extent and for the purposes for which the same continues as legal tender in State of Telangana after the thirty-first day of March 1953.

Illustration.—Referesces to O.S. Rs.7 in any law or other matters mentioned in this section shall be construed as if such references were references to Rs.6 in I.G. Currency according to the standard rate of exchange.

1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 3.Rounding off.

To facilitate the calculation for purposes of payment the total amount payable in any case by virtue of the provisions of section 2 shall be rounded off to the nearest quarter-anna in I.G. Currency.

Section 4.Amendment of section 2, Act III of 1308 Fasli.

Section 2 of ¹[the Telangana General Clauses Act, 1308 F.] shall be amended as follows:-

For clause (22) in the said section the following clause shall be substituted, namely:—

“(22) 'rupee' means a rupee in I.G. Currency and fractional denominations of a rupee shall be construed accordingly”.

1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 5.Removal of difficulties.

If any difficulty arises in the application of this Act and in the transition from O.S. Currency to I.G. Currency the Government may by notification in the ¹[Official Gazette] make such provisions as it considers necessary for the removal of the difficulty.

1. Substituted for the word “Jarida” by the Andhra Pradesh Adaptation of Laws Order, 1957.