Section 14(1) in Telangana Public Security Measures Act, 1951

[Cites 0, Cited by 0] [Section 14] [Entire Act]

(1)The enactments specified in the following table are hereby repealed to the extent mentioned in the fourth column thereof:-Enactments Repealed.

Year	No. if any	Short title	Extent of repeal
1	2	3	4
1348 F	XII	The Andhra Pradesh (Telangana Area) PublicSecurity Act.	The whole except-(1) Section 1 and Chapter III,(2) Section 2 to theextent to which it defines words and expressions used in ChapterIII, and(3) Section 36 to the extent to which itapplies to offences punishable under Chapter III.
1348 F		The Defence of Hyderabad Regulation, 1348-F.	To the extent to which it enables rules to bemade and enforced in relation to matters in respect of whichpowers are conferred by the Telangana Public Security MeasuresAct, 1951.
1358 F	VIII	The Public Safety and Public InterestRegulation.	The whole.

Legal Document View