(2)It extends to the whole of the State of Telangana except,-(a)the Municipal Corporations governed by any law relating to Municipal Corporations for the time being in force in the State;(b)the Municipalities governed by the law relating to municipalities for the time being in force in the State;(c)a Notified area declared under section 389A of the Telangana Municipalities Act, 1965, (Act 6 of 1965);(d)the mining settlements governed by the Telangana Mining Settlements Act, 1956, (Act XLIV of 1956); and(e)the cantonments governed by the Cantonments Act, 2006, (Central Act 41 of 2006).
