24. [ Tlemporary provisions with respect to certain Hyderabad coins.- [Inserted by Act, 3 of 1951, Section 3 and Sch. (1-4-1951).]
Notwithstanding anything in section 6 of the Part B States (Laws) Act, 1951, coins of such description as at the commencement of the said Act were in circulation as legal tender in [the State of Hyderabad] shall continue to be legal tender in that State to the like extent and subject to the same conditions as immediately before the commencement of the said Act for such period, not exceeding [four years] [Substituted for "two years" by Act 10 of 1953] from such commencement, as the Central Government may, by notification in the Official Gazette, determine.]
