Section 38(5) in Telangana Public Conveyances Act, 1956
(5)When this Act or any portion thereof is extended to any area-(a)the power of appointing and abolishing cart stands shall be exercised subject to the approval of the Government; and(b)if section 7 and [the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).] are both in force in that area, reference to [the Hyderabad Municipal Corporations Act, 1955 (II of 1956) (Act XVIII of 1956). in sub-section (4) of section 7 shall be construed as a reference to the former Act.] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).]
