- This [Act] [Published in the Jarida, dated 23rd Ardebehisht, 1308 F.] may be called the Government Demands Act, and shall come into force in the [Hyderabad area of the State of [Maharashtra] [Substituted by A. O., 1956.] on the 1st Kurdad, 1308 Fasli]. But nothing herein contained shall apply to the special orders issued before the passing of this Act, and to the recovery of land revenue and any sum in respect of which an express provision that it shall be recovered as land revenue is made in any law.
